Kerala High Court
M/S. Blue Stone Crushers vs The Secretary on 26 August, 2025
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025/4TH BHADRA, 1947
WP(C) NO.23150 OF 2023
PETITIONER:
SRI. C.P MUHAMMED
AGED 65 YEARS
MELEPOOLAKKAL HOUSE, KUNNAMANGALAM P.O.,
KOZHIKODE DISTRICT, PIN - 673571.
BY ADVS.
SRI.PHILIP J.VETTICKATTU
SMT.SAJITHA GEORGE
SMT.NEENU BERNATH
RESPONDENTS:
1 THE GEOLOGIST
DISTRICT OFFICE, MINING & GEOLOGY DEPARTMENT,
CIVIL STATION, KOZHIKODE, PIN - 673020.
2 THE DIRECTOR OF MINING AND GEOLOGY
DIRECTORATE, KESAVADASAPURAM, PATTOM PALACE P.O,
TRIVANDRUM, PIN - 695004.
3 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA),
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX,
THIRUVANTHAPURAM, PIN - 695001.
4 UNION OF INDIA
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD,
NEW DELHI,
REPRESENTED BY ITS DIRECTOR, PIN - 110993,
BY ADVS.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
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SRI. AJITH VISWANATHAN, GOVERNMENT PLEADER
SRI. M.P SREEKRISHNAN, STANDING COUNSEL
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.07.2025, ALONG WITH WP(C). 1483/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 1483 OF 2023
PETITIONER:
MUHAMMED MOIDEEN KURIKKAL
AGED 46 YEARS
S/O.MUHAMMAD ISHAK KURIKKAL, PETTAYIL HOUSE,
MANJERI.P.O, MALAPPURAM DISTRICT, PIN - 676122.
BY ADVS. SRI.K.J.MANU RAJ
SMT.K.VINAYA
RESPONDENTS:
1 STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA), KERALA, K.S.R.T C. BUS TERMINAL COMPLEX,
4TH FLOOR, THAMPANOOR, THIRUVANANATHAPURAM,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695001.
2 THE DIRECTOR, DIRECTOR OF MINING & GEOLOGY
PATTOM PALACE P.O., KESAVADASAPURAM,
THIRUVANANATHAPURAM, PIN - 695004
3 DISTRICT GEOLOGIST, OFFICE OF THE DISTRICT
GEOLOGIST, MINI CIVIL STATION MANJERI, MALAPPURAM,
PIN - 676121
BY ADVS.
SRI.M.P.SREEKRISHNAN, STANDING COUNSEL
SRI. RAMOLA NAYANPALLY, AMICUS CIRIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 2053 OF 2023
PETITIONER:
SAJEEV M.A, AGED 42 YEARS
S/O.ABDULLKHADER, MUNDETH HOUSE, KALADY P.O.,
MEKALADY, ERNAKULAM DISTRICT, PIN - 683574.
BY ADVS.
SHRI.K.J.MANU RAJ
SMT.K.VINAYA
RESPONDENTS:
1 STATE ENVIRONMRNTAL IMPACT ASSESSMENT AUTHORITY
(SELAA) KERALA
K.S.R.T C.BUS TERMINAL COMPLEX, 4TH
FLOOR,THAMPANOOR, THIRUVANANATHAPURAM, REPRESENTED
BY ITS MEMBER SECRETARY, PIN - 695001.
2 THE DIRECTOR, DIRECTOR OF MINING & GEOLOGY
PATTOM PALACE P.O.,KESAVADASAPURAM,
THIRUVANANATHAPURAM, PIN - 695004.
3 DISTRICT GEOLOGIST
OFFICE OF THE DISTRICT GEOLOGIST, MINI CIVIL
STATION, MANJERI, MALAPPURAM, PIN - 676121.
BY SRI. M.P SREEKRISHNAN, SC
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 4121 OF 2023
PETITIONER:
MANNARKKAD TALUK KARINKAL QUARRY OPERATORS
VYAVASAYA SAHAKARANA SANGAM LTD
AGED 47 YEARS
SIND(P)179, PULLISSERY P.O, MANNARKKAD,
PALAKKAD, REPRESENTED BY ITS PRESIDENT SAKKARAIYA
C.H, PIN - 678582.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.SAJITHA GEORGE
SMT.NEENU BERNATH
RESPONDENTS:
1 THE GEOLOGIST
DISTRICT OFFICE OF THE DEPARTMENT OF MINING AND
GEOLOGY, PALAKKAD, PIN - 678014.
2 THE DIRECTOR
MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P.O, TRIVANDRUM, PIN - 695004.
3 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
4 UNION OF INDIA MINISTRY OF ENVIRONMENT, FOREST AND
CLIMATE CHANGE, INDIRA PARYAVARAN BHAVAN, JORBAGH
ROAD, NEW DELHI REPRESENTED BY ITS DIRECTOR, PIN -
110993.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
6
BY ADVS.
SRI. M.P SREEKRISHNAN, SC
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 4900 OF 2023
PETITIONER:
M.K.RASHEED
AGED 65 YEARS
S/O. KUNJU MOIDEEN, MANAGING PARTNER, CHENNADU
GRANITES, CHENNADU PO, VETTIKULAM, KOTTAYAM, PIN -
686581.
BY ADV SHRI.JOBI JOSE KONDODY
RESPONDENTS:
1 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA, KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, KSRTC BUS
TERMINAL COMPLEX, 4TH FLOOR, THAMPANOOR,
THIRUVANANTHAPURAM, PIN - 695001.
2 THE GEOLOGIST
MINING AND GEOLOGY DISTRICT OFFICE, CIVIL STATION,
COLLECTORATE P.O, KOTTAYAM, PIN - 686002.
3 THE ENVIRONMENTAL ENGINEER
KERALA STATE POLLUTION CONTROL BOARD, V PUBLISHERS
BUILDING, SREENIVASA IYER RD, KOTTAYAM, PIN -
686001.
4 THE SECRETARY
THIDANAD GRAMA PANCHAYAT,
THIDANAD GRAMA PANCHAYAT OFFICE,
THIDANAD.P.O,
KOTTAYAM, PIN - 686123.
5 THE UNION OF INDIA
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
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REPRESENTED BY ITS SECRETARY,
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD,
NEW DELHI,
PIN - 110003.
BY ADV SHRI.GEORGEKUTTY MATHEW
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T. NAVEEN , SC (PCB)
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 5162 OF 2023
PETITIONER:
ABDUL NAZAR A
AGED 57 YEARS
'ALLIA NIVAS', NAVADHARA JUNCTION,KORANI P.O.,
TRIVANDRUM, PIN - 695104.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.SAJITHA GEORGE
SMT.NEENU BERNATH
RESPONDENTS:
1 THE SENIOR GEOLOGIST
DISTRICT OFFICE, DEPARTMENT OF MINING &
GEOLOGY,TRIVANDRUM, PIN - 695004.
2 THE DIRECTOR
MINING AND GEOLOGY, DIRECTORATE,
KESAVADASAPURAM,PATTOM PALACE P O,TRIVANDRUM, PIN
- 695004.
3 THE KERALA STATE POLLUTION CONTROL BOARD
DISTRICT OFFICE,THIRUVANANTHAPURAM ,REPRESENTED BY
THE ENVIRONMENTAL ENGINEER, PIN - 695004.
4 THE SECRETARY
NELLANAD GRAMA PANCHAYAT,
NELLANAD,THIRUVANANTHAPURAM, PIN - 695606.
5 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
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AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY,4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANTHAPURAM, PIN
- 695001.
6 UNION OF INDIA
MINISTRY OF ENVIRONMENT,FOREST AND CLIMATE CHANGE,
INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI,
REPRESENTED BY ITS DIRECTOR, PIN - 110993.
BY ADV SMT.M.SHAJNA, CGC
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T.NAVEEN, SC (PCB)
SRI. AJITH VISHWANATHAN, G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
SRI. M.H HANILKUMAR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 5618 OF 2023
PETITIONER:
BINUMON J
AGED 45 YEARS
S/O. S. JOHN, ELLANORA, ERAVICHIRA EAST, SOORANAD
P.O., KOLLAM, PIN - 690522.
BY ADVS.
SRI.MATHEW KURIAKOSE
SRI.J.KRISHNAKUMAR (ADOOR)
SHRI.MONI GEORGE
MANU GOVIND
RESPONDENTS:
1 STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA)
BUS TERMINAL COMPLEX., 4TH FLOOR, THAMPANOOR,
THIRUVANANTHAPURAM, REPRESENTED BY ITS MEMBER
SECRETARY, PIN - 695001.
2 THE DIRECTOR, MINING & GEOLOGY
PATTOM PALACE P.O., KESAVADASAPURAM,
THIRUVANANTHAPURAM, PIN - 695004.
3 THE DISTRICT GEOLOGIST
DEPARTMENT OF MINING & GEOLOGY, DISTRICT
OFFICE,KIP BUILDING, ADOOR P.O., PATHANAMTHITTA,
PIN - 691523.
4 K.K. SETHUNATH
AGED 56 YEARS, S/O. KUNHIRAMAN, KAIMALETH
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
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VADAKKETHIL, ATHIRUNKAL P.O; KOODAL,
PATHANAMTHITTA DISTRICT ( SOUGHT TO BE
IMPLEADED ).
BY ADVS.
SHRI.C.N.PRAKASH
SHRI.SHAJI P.K.
SHRI.AJITH VISWANATHAN, GP
SHRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 5877 OF 2023
PETITIONERS:
1 M/S. POPULAR SANDS AND METALS
OORAKAM P.O., MELMURI,MALAPPURAM
DISTRICT,REPRESENTED BY ITS MANAGING PARTNER MR.
K.S. POULOSE, PIN - 676519.
2 K.S. POULOSE
AGED 58 YEARS
MANAGING PARTNER, M/S. POPULAR SAND AND METALS,
S/O. SCARIA, KONATTU HOUSE, EZHAKKARANADU P.O.,
PUTHENCRUZ VIA, ERNAKULAM, PIN - 682308.
BY ADV SHRI.JOBI JOSE KONDODY
RESPONDENTS:
1 KERALA STATE POLLUTION CONTROL BOARD
REPRESENTED BY ITS MEMBER SECRETARY, PLAMOODU -
THEKKAMOODU ROAD, PATTOM, THIRUVANANTHAPURAM,
KERALA, PIN - 695004.
2 THE ENVIRONMENTAL ENGINEER
KERALA STATE POLLUTION CONTROL BOARD,NO.19, 269-A,
MALAPPURAM - PERINTHALMANNA RD, UP HILL,
MALAPPURAM, KERALA, PIN - 676505.
3 THE OORAKAM NORTH GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY,OORAKAM GRAMA
PANCHAYAT OFFICE, OORAKAM, MELMURI.P.O,
MALAPPURAM, PIN - 676519.
4 THE SECRETARY
THE OORAKAM GRAMA PANCHAYAT, OORAKAM GRAMA
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
14
PANCHAYAT OFFICE, OORAKAM, MELMURI.P.O,
MALAPPURAM, PIN - 676519.
5 ADDL.R5.UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF
ENVIRONMENT, FOREST AND CLIMATE CHANGE, INDIRA
PARYAVARAN BHAVAN, JOORBAGH ROAD, NEW DELHI-
110003., PIN - 110001.
6 ADDL.R6: THE STATE ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA, KERALA)
REPRESENTED BY ITS MEMBER SECRETARY ,KSRTC BUS
TERMINAL COMPLEX 4TH FLOOR, THAMPANOOR,
THIRUVANANTHAPURAM- 695001.
7 ADDL.R7: THE GEOLOGIST
MINING AND GEOLOGY, DISTRICT OFFICE, MINI CIVIL
STATION, MANJERI.P.O, MALAPPURAM DISTRICT- 676517
(ADDL.R5 TO R7 ARE IMPLEADED AS PER ORDER DATED
01.03.2023 IN IA NO.1/2023).
BY ADVS.
SRI. T.NAVEEN SC, KERALA STATE POLLUTION CONTROL
BOARD,
SRI.M.KRISHNAKUMAR, R3, R4
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 6535 OF 2025
PETITIONER:
M/S. PPK GRANITES & CRUSHER PRODUCTS (P) LTD.,
CHUNANGAD P.O, OTTAPALAM, PALAKKAD REPRESENTED BY
ITS DIRECTOR SRI. SHIJU S, PIN - 679511.
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL
SRI.S.SREEDEV
SRI.RONY JOSE
SHRI.LEO LUKOSE
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SHRI.DERICK MATHAI SAJI
SHRI.KARAN SCARIA ABRAHAM
SHRI.ITTOOP JOY THATTIL
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY THE SECRETARY
MINISTRY OF ENVIRONMENT, FORESTS AND CLIMATE
CHANGE INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD, NEW
DELHI,
PIN - 110003.
2 STATE OF KERALA REPRESENTED BY THE SECRETARY,
DEPARTMENT OF INDUSTRIES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
3 THE GEOLOGIST
DISTRICT OFFICE, DEPARTMENT OF MINING & GEOLOGY,
PALAKKAD, PIN - 676014.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
16
4 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
K.S.R.T.C BUS TERMINAL COMPLEX, 4TH FLOOR,
THAMPANOOR, THIRUVANANTHAPURAM REPRESENTED BY ITS
MEMBER SECRETARY, PIN - 695001.
5 KERALA STATE POLLUTION CONTROL BOARD
DISTRICT OFFICE, KENATHUPARAMBU, KUNATHURMEDU,
PALAKKAD REPRESENTED BY ITS ENVIRONMENTAL
ENGINEER,
PIN - 678001.
6 AMBALAPPARA GRAMA PANCHAYAT
AMBALAPPARA, PALAKKAD REPRESENTED BY ITS
SECRETARY,
PIN - 679512.
BY ADVS.
O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T. NAVEEN , SC (PCB)
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 8639 OF 2023
PETITIONER:
K.T. HARIDAS
AGED 39 YEARS
KARUTHEDATH HOUSE, PALAPPURAM, OTTAPALAM,
PALAKKAD-679103. REPRESENTED BY HIS POWER OF
ATTORNEY HOLDER SANTHOSH T, S/O. THEVARKUTTY, SREE
DURGA, VADAKKUMTHARA P.O., PALAKKAD, PIN - 678012.
BY ADV SHRI.JOBI JOSE KONDODY
RESPONDENTS:
1 THE STATE ENVIORNMENT IMPACT ASSESSEMNT AUTHORITY
(SEIAA, KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, KSRTC BUS
TERMINAL COMPLEX, 4TH FLOOR, THAMPANOOR,
THIRUVANATHAPURAM, PIN - 695001.
2 THE GEOLOGIST
MINING AND GEOLOGY DISTRICT OFFICE, TOWN BUS STAND
COMPLEX, PALAKAD, PIN - 678001.
3 THE SECRETARY
LAKKIDI PERUR GRAMA PANCHAYATH, LAKKIDI PERUR
PANCHAYATH OFFICE, MANGALAM .P.O., PALAKKAD, PIN -
679301.
4 THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF
ENVIRONMENT, FOREST AND CLIMATE CHANGE, INDIRA
PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI, PIN -
110003.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
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BY ADVS.
SRI.M.P.SREEKRISHNAN, SC
SRI.K.RAVI (PARIYARATH), R3
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 14192 OF 2025
PETITIONER:
M/S. TRIPTHY GRANITES
PALLIPADAM, CHAZHIYATTIRI P.O, PALAKKAD,
REPRESENTED
BY ITS PARTNER BENNY PATHROSE, PIN - 679535.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE GEOLOGIST
DEPARTMENT OF MINING AND GEOLOGY, DISTRICT OFFICE,
SULTANPET, PALAKKAD, KERALA, PIN - 678001.
2 THE DIRECTOR
MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P.O., TRIVANDRUM, PIN - 695004.
3 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
20
5 MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE
INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI,
REPRESENTED BY ITS DIRECTOR, PIN - 110993.
6 UNION OF INDIA
MINISTRY OF MINES, 3RD FLOOR, A WING, SHASTRI
BHAVAN, NEW DELHI. REPRESENTED BY ITS SECRETARY,
PIN - 110001.
BY ADVS.
SMT. O.M. SHALINA, DSGI
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. AJITH VISWANATHAN, G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 16933 OF 2023
PETITIONER:
PALAKKAL GRANITES PRIVATE LIMITED
R.S.NO.172, MYSORE PATTA
THOTTUMUKKAM.P.O, KOZHIKODE DISTRICT, REPRESENTED
BY IT MANAGING DIRECTOR P.M.ABOOBAKER, PIN -
673639.
BY ADVS.
SRI.S.K.SAJU
SHRI.PRANAV
RESPONDENTS:
1 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA)
KERALA, REPRESENTED BY ITS SECRETARY, K.S.R.T.C
BUS TERMINAL COMPLEX, 4TH FLOOR, THAMPANOOR,
THIRUVANANTHAPURAM, PIN - 695001.
2 THE GEOLOGIST
DISTRICT OFFICE,
MINING AND GEOLOGY DEPARTMENT, CIVIL STATION,
KOZHIKODE, PIN - 673020.
BY SRI. M.P SREEKRISHNAN, SC
SMT. DEEPA NARAYANAN, SR. GP
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 18053 OF 2023
PETITIONER:
K.J.PAULOSE
AGED 77 YEARS
S/O,MATHEW UTHUP, KIZHAKKE KARUNAGAPALLIL HOUSE,
MEENPARA. P.0, PUTHENCRUZ, ERNAKULAM,
PIN - 682308.
BY ADV SHRI.JOBI JOSE KONDODY
RESPONDENTS:
1 THE KERALA STATE POLLUTION CONTROL BOARD
REPRESENTED BY ITS MEMBER SECRETARY, PLAMOODU
-THEKKAMOODU RD, PATTOM, THIRUVANANTHAPURAM,
KERALA, PIN - 695004.
2 THE ENVIRONMENTAL ENGINEER
KERALA STATE POLLUTION CONTROL BOARD OFFICE,NEAR
KALLUNGAL AUDITORIUM,PERUMBAVOOR P.O, ERNAKULAM,
PIN - 683545.
3 THE MANEED GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY,MANEED GRAMA
PANCHAYAT OFFICE, MANEED P.O,ERNAKULAM, PIN -
686664.
4 THE SECRETARY,
MANEED GRAMA PANCHAYAT,THE MANEED GRAMA PANCHAYAT
OFFICE, MANEED P.O,ERNAKULAM, PIN - 686664
5 THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY,MINISTRY OF
ENVIRONMENT, FOREST AND CLIMATE CHANGE,INDIRA
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
23
PARYAVARAN BHAVAN, JORBAGH ROAD,NEW DELHI, PIN -
110003.
6 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA, KERALA)
REPRESENTED BY ITS MEMBER SECRETARY,KSRTC BUS
TERMINAL COMPLEX,4TH FLOOR, THAMPANOOR,
THIRUVANANTHAPURAM, PIN - 695001.
7 THE GEOLOGIST
MINING & GEOLOGY DISTRICT OFFICE, CIVIL STATION,
KAKKANAD P.O.,ERNAKULAM, PIN - 682030.
BY ADVS. SUNU P JOHN
SRI. T. NAVEEN, SC (PCB)
SRI. MP SREEKRISHNAN, SC(SEIAA)
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 20454 OF 2023
PETITIONER:
M/S. KUNNATHOOR STONE CRUSHER PVT. LTD.,
AGED 55 YEARS
PAYYAVOOR VILLAGE, THALIPARAMBA TALUK, KANNUR
DISTRICT ,KERALA,REPRESENTED BY MR.SANJAYAN
PARAMBAN, MANAGING DIRECTOR, PIN - 670633.
BY ADVS.
SRI.E.ADITHYAN
SHRI.LATHEEF P.K.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY,MINISTRY OF
ENVIRONMENT, FOREST AND CLIMATE CHANGE INDIRA
PARYAWARAN BHAWAN, JORBAGH ROAD, NEW DELHI, PIN -
110003.
2 STATE OF KERALA
REPRESENTED BY SECRETARY, DEPARTMENT OF
INDUSTRIES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
3 DISTRICT GEOLOGIST
DEPARTMENT OF MINING AND GEOLOGY, DISTRICT OFFICE,
THAVAKKARA, KANNUR, PIN - 670002.
4 DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY,
KANNUR, REPRESENTED BY ITS CHAIRMAN DISTRICT
COLLECTOR, KANNUR CIVIL STATION, KANNUR DISTRICT,
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
25
PIN - 670002.
5 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
KSRTC BUS TERMINAL COMPLEX,4TH FLOOR, THAMPANOOR,
THIRUVANANTHAPURAM, RESPRESENTED BY ITS MEMBER
SECRETARY, PIN - 695001.
6 PAYYAVUR GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, PAYYAVUR P.O.,
KANNUR, PIN - 670633.
7 THE SECRETARY
PAYYAVUR GRAMA PANCHAYAT, PAYYAVUR PO, KANNUR,
PIN - 670633.
BY SRI. AJITH VISWANATHAN, G.P
SRI. M.P SREEKRISHNAN,SC
SRI.T.NAVEEN, SC
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 20597 OF 2023
PETITIONER:
M/S ROCK VIEW GRANITE CRUSHER
AGED 44 YEARS
KANNAMANGALAM VILLAGE, TIRURANGADI TALUK,
MALAPPURAM, KERALA, REPRESENTED BY ITS MANAGING
PARTNER ABDUSSALAM, S/O ALI, PARAPPIL (HO),
KALANNTHODE, NIT P.O., KOZHIKODE, PIN - 673601.
BY ADVS.
SRI.A.J.RIYAS
SRI.KRISHNA DAS
SMT.SARITHA THOMAS
SHRI.ALEN J. CHERUVIL
SHRI.SAHL ABDUL KADER
SMT.DEVIKA WARRIER
RESPONDENTS:
1 THE DISTRICT GEOLOGIST
MINI CIVIL STATION, NEAR DISTRICT COURT,
VELLARANGAL, MANJERI, MALAPPURAM, KERALA, PIN -
676517.
2 THE DIRECTOR MINING AND GEOLOGY
KESAVADASAPURAM, THIRUVANANTHAPURAM, PIN - 695004.
3 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
PALLIMUKKU, KANNANMOOLA ROAD FROM OVERBRIDGE
VELAKKUDY, THIRUVANANTHAPURAM, REPRESENTED BY ITS
CHAIRMAN, PIN - 695024.
BY ADVS.
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
27
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
28
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 20610 OF 2023
PETITIONER:
MUHAMMED RAFEEK. K.A
AGED 38 YEARS
S/O K.S. ABDUL KAREEM, RESIDING AT KAIPALATHIL
HOUSE, SOUTH CHALACKAL, MARAMPALLY, ALUVA, KERALA,
PIN - 683105.
BY ADVS.
SRI.A.J.RIYAS
SRI.KRISHNA DAS
SMT.SARITHA THOMAS
SHRI.ALEN J. CHERUVIL
SHRI.SAHL ABDUL KADER
SMT.DEVIKA WARRIER
RESPONDENTS:
1 THE DISTRICT GEOLOGIST
CIVIL STATION, KANNUR, PIN - 670002
2 THE DIRECTOR MINING AND GEOLOGY
KESAVADASAPURAM, THIRUVANANTHAPURAM, PIN - 695004.
3 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
PALLIMUKKU, KANNANMOOLA ROAD FROM OVERBRIDGE
VELAKKUDY, THIRUVANANTHAPURAM, REPRESENTED BY ITS
CHAIRMAN, PIN - 695024.
BY ADVS. SRI. AJITH VISWANATHAN, GP
SRI. M.P SREEKRISHNAN, SC
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
29
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
30
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 20763 OF 2023
PETITIONER:
M/S.POABSON GRANITES PRODUCTS PRIVATE LIMITED
AGED 73 YEARS
THELAKKAD P.O., PATTIKAD VIA, PERINTHALMANNA,
MALAPPURAM DISTRICT, PIN:679325, REPRESENTED BY
ITS MANAGING DIRECTOR SRI.K.A.ABRAHAM, RESIDING AT
KANNANKERIL HOUSE, KUTTOOR P.O., KUTTOOR VILLAGE,
THIRUVALLA TALUK IN PATHANAMTHITTA DISTRICT, PIN -
689106.
BY ADVS.
SHRI.N.JAMES KOSHY
SRI.T.SANJAY
SRI.ALEX ABRAHAM
RESPONDENTS:
1 THE GEOLOGIST
DEPARTMENT OF MINING GEOLOGY
DISTRICT OFFICE, MINI CIVIL STATION, MANJERI P.O.,
MALAPPURAM DISTRICT, PIN - 676121.
2 THE DIRECTOR OF MINING & GEOLOGY
KESAVADASAPURAM, PATTOM PALACE P.O.,
THIRUVANANTHAPURAM, PIN - 695004.
3 STATE ENVIRONMENTAL IMPACT ASSESSMENT AUTHORITY
SEIAA
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THAMPANOOR,
THIRUVANANTHAPURAM, PIN - 695001.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
31
4 UNION OF INDIA
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE,INDIRA PARYAVARAN BHAVAN, JOR BAGH ROAD,
NEW DELHI, REPRESENTED BY ITS SECRETARY, PIN -
110003.
BY ADV SHRI.VISHNU J., CGC
BY SRI. M.P SREEKRISHNAN, SC
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
32
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 21543 OF 2023
PETITIONER:
HARIDASAN T
AGED 53 YEARS
S/O DAMODARAN, THAROL, EKAROOL P.O,
UNNIKULAM, KOZHICODE, PIN - 673574.
BY ADVS.
SRI.MANSOOR.B.H.
SMT.SAKEENA BEEGUM
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF
ENVIRONMENT, FOREST AND CLIMATE CHANGE, PARYAVARAN
BHAVAN, CGO COMPLEX, LODI ROAD, NEW DELHI, PIN -
110003.
2 ADDITIONAL DIRECTOR MINING AND GEOLOGY
OFFICE OF THE DIRECTOR, DEPARTMENT OF MINING AND
GEOLOGY, THIRUVANANTHAPURAM, PIN - 695004.
3 DISTRICT GEOLOGIST
MINING AND GEOLOGY,CIVIL STATION, KOZHICODE,
PIN - 673020.
4 DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
CIVIL STATION,KOZHICODE, REPRESENTED BY ITS
CHAIRMAN, PIN - 673020.
5 STATE ENVIRONMENTAL IMPACT ASESSMENT AUTHORITY
4TH FLOOR, KSRTC BUS TERMINAL COMPLEX,
THIRUVANANTHAPURAM ,REPRESENTED BY ITS MEMBER
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
33
SECRETARY, PIN - 695001.
BY ADV SRI.K.V.SREE VINAYAKAN
SRI. M.P SREEKRISHNAN, SC
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
34
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 21897 OF 2025
PETITIONER:
SASI T
AGED 62 YEARS
S/O. SANKARANKUTTY,THAROL AMBALAKOTH HOUSE,
MEDICAL COLLEGE POST, KOZHIKODE DISTRICT, PIN -
673008.
BY ADV SRI.JESWIN P.VARGHESE
RESPONDENTS:
1 THE DISTRICT GEOLOGIST
DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY,
CIVIL STATION, KOZHIKODE DISTRICT, PIN - 673020.
2 THE GEOLOGIST
DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY,
CIVIL STATION, KOZHIKODE DISTRICT, PIN - 673020.
BY SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 22689 OF 2023
PETITIONER:
M/S. MARWA GRANITES PVT. LTD.,
AGED 54 YEARS
NELLIKKAPARAMBA P.O., MUKKAM, KOZHIKODE,
REPRESENTED BY ITS MANAGING DIRECTOR, SRI.
ABDURAHIMAN, PIN - 673602.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SHRI.SAJU S. DOMINIC
SMT.SAJITHA GEORGE
SMT.NEENU BERNATH
RESPONDENTS:
1 THE GEOLOGIST
DEPARTMENT OF MINING & GEOLOGY, DISTRICT OFFICE,
CIVIL STATION, KOZHIKODE, PIN - 673720.
2 THE DIRECOTR
MINING AND GEOLOGY, DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE PO, TRIVANDRUM - 695004.
3 KERALA STATE POLLUTION CONTROL BOARD
ZAMORIAN'S SQUARE BUILDING, LINK ROAD, PALAYAM,
KOZHIKODE, REPRESENTED BY ITS ENVIRONMENTAL
ENGINEER, PIN - 673002.
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
36
KSRTC BUS TERMINAL COMPLEX, THIRUVANTHAPURAM, PIN
- 695001.
5 UNION OF INDIA
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE,
INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD,
NEW DELHI- 110993. REPRESENTED BY ITS DIRECTOR
BY SRI. M.P SREEKRISHNAN, SC
SRI. T. NAVEEN , SC
SMT. DEEPA NARAYANAN, SR. G.P
SRI. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 22785 OF 2023
PETITIONER:
M/S. BLUE STONE CRUSHERS
AGED 58 YEARS
NADUVKKAD, OORAKAM, MELMURI, MALAPURAM,
REPRESENTED
BY ITS MANAGING PARTNER, MOHAMMED, PIN - 676519.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.SAJITHA GEORGE
SMT.NEENU BERNATH
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE SECRETARY
OORAKAM GRAMA PANCHAYAT, OORAKAM, MELMURI P.O,
MALAPPURAM DISTRICT, PIN - 676519.
2 THE GEOLOGIST
DISTRICT OFFICE OF MINING & GEOLOGY
MINI CIVIL STATION MANJERI, MALAPURAM - 676121.
3 THE DIRECTOR
MINING AND GEOLOGY, DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P.O, ERNAKULAM - 695004.
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANTHAPURAM, PIN
- 695001.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
38
5 UNION OF INDIA MINISTRY OF ENVIRONMENT, FOREST AND
CLIMATE CHANGE
INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI
- 110 993, REPRESENTED BY ITS DIRECTOR.
BY ADVS.
SRI.M. KRISHNAKUMAR
SHRI.V. GIRISHKUMAR, SENIOR PANEL COUNSEL
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 22378 OF 2025
PETITIONER:
M. PRASAD
AGED 63 YEARS
S/O. M. KUNHIRAMAN, AGED 63 YEARS, LAKSHMI HOUSE,
KOLATHUVAYAL P.O., KANNUR DISTRICT, PIN - 670331.
BY ADVS.
SRI.SHAJI THOMAS
SRI.JEN JAISON
SHRI.THOMASKUTTY SEBASTIAN
SRI.K.BABU
RESPONDENTS:
1 THE GEOLOGIST
DEPARTMENT OF MINING & AMP; GEOLOGY, DISTRICT
OFFICE, KANNUR, PIN - 671123.
2 THE DIRECTOR
MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P O, TRIVANDRUM, PIN - 695004.
3 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, INDUSTRIES
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001.
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
40
PIN - 695001.
5 KERALA STATE POLLUTION CONTROL BOARD
REPRESENTED BY ITS ENVIRONMENTAL ENGINEER,
DISTRICT OFFICE, RUBCO HOUSE, SOUTH BAZAR, KANNUR,
PIN - 670002.
6 THE SECRETARY
SREEKANDAPURAM MUNICIPALITY, SREEKANDAPURAM,
KANNUR DISTRICT, PIN - 670631.
7 MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE
INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI
REPRESENTED BY ITS DIRECTOR, PIN - 110993.
BY ADV SHRI.K.ARJUN VENUGOPAL, CGC
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T. NAVEEN , SC (PCB)
SRI. T.V JAYAKUMAR -R6, SC
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 23092 OF 2023
PETITIONER:
MUHAMMED MOIDEEN KURIKKAL
AGED 46 YEARS
S/O.MUHAMMAD ISHAK KURIKKAL, PETTAYIL HOUSE,
MANJERI.P.O,MALAPPURAM DISTRICT, PIN - 676122.
BY ADV SHRI.K.J.MANU RAJ
RESPONDENTS:
1 THE KERALA STATE POLLUTION CONTROL BOARD
DISTRICT OFFICE, MANJERI, MALAPPURAM DISTRICT,
REPRESENTED BY ITS ENVIRONMENTAL ENGINEER, PIN -
676505
2 ENVIRONMENTAL ENGINEER
KERALA STATE POLLUTION CONTROL BOARD, DISTRICT
OFFICE ,MANJERI ,MALAPPURAM, PIN - 676505.
3 ADDL.R3. MINISTRY OF ENVIRONMENT FOREST AND
CLIMATE CHANGE
INDIRA PARYAVARAN BHAVAN , JORBAGH ROAD, NEW DELHI
-110003 , REPRESENTED BY ITS SECRETARY.
4 ADDL.R4. STATE ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA)
KERALA, K.S.R.T C.BUS TERMINAL COMPLEX, 4TH FLOOR,
THAMPANOOR, THIRUVANANATHAPURAM - 695001
REPRESENTED BY ITS MEMBER SECRETARY.
5 ADDL.R5. STATE EXPERT APPRAISAL COMMITTEE
DEVIKRIPA, PALLIMUKKU , PETTAH P.O.,
THIRUVANANTHAPURAM -695001, REPRESENTED BY ITS
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
42
MEMBER SECRETARY (ADDL.R3 TO ADDL.R5 IMPLEADED AS
PER ORDER DATED 16-11-2023 IN IA 1/23 IN WPC)
BY ADVS.
SRI. T.NAVEEN SC, KERALA STATE POLLUTION CONTROL
BOARD
SHRI.K.J.MANU RAJ
SRI. M.P SREEKRISHNAN, SC
SMT. RAMOLA NAYAPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 23309 OF 2023
PETITIONER:
MUNDENGARA GRANITES PRIVATE LIMITED
AGED 53 YEARS
E.P.5/73, THCHAPARAMBAN BUILDING, MUNDANGARA, NEAR
MADRASSA, EDAVANNA P.O., MALAPPURAM DISTRICT-
REPRESENTED BY ITS MANAGING DIRECTOR, ANVER T.P.,
SON OF MOYINKUTTY, THACHAPARAMBAN HOUSE, EDAVANNA
P.O, MALAPPURAM DISTRICT, PIN - 676541.
BY ADVS.
SRI.P.M.ZIRAJ
SHRI.IRFAN ZIRAJ
SHRI. VISHNU P.S.
SHRI.MOHAMMED SHEHIN.S.S
SHRI.BIPIN KRISHNAKUMAR
SHRI.ABHIJITH P.A.
RESPONDENTS:
1 THE DIRECTOR, MINING AND GEOLOGY
KESAVADASAPURAM, PATTOM PALACE P.O.,
THIRUVANANTHAPURAM, PIN - 695004.
2 THE DISTRICT GEOLOGIST
DEPARTMENT OF MINING AND GEOLOGY, MALAPPURAM
DISTRICT, PIN - 676517.
3 STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
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4 UNION OF INDIA
REPRESENTED BY SECRETARY TO GOVERNMENT, MINISTRY
OF ENVIRONMENT, FOREST AND CLIMATE CHANGE, INDIRA
PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI, PIN -
110993.
BY ADVS.
SRI. M.P SREEKRISHNAN, SC
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
45
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 23004 OF 2025
PETITIONER:
ABDUSSALAM P
AGED 45 YEARS
RESIDING AT PARAPPIL HOUSE, KALANTHODE, NIT P.O.,
KOZHIKODE,MANAGING PARTNER ,M/S. ROCK VIEW GRANITE
CRUSHER, KANNAMANGALAM P.O., MALAPPURAM, PIN -
673601.
BY ADVS.
SRI.N.ANAND
SHRI.RAJESH O.N.
SHRI.AMEER SALIM
SHRI.ROY ANTONY
RESPONDENTS:
1 UNION OF INDIA, MINISTRY OF ENVIRONMENT FOREST AND
CLIMATE CHANGE
INDIRA PARIYAVARANBHAVAN, JORBHAG ROAD, NEW DELHI
REPRESENTED BY ITS SECRETARY, PIN - 110993.
2 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
INDUSTRIES ,SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001.
3 THE DIRECTOR OF MINING AND GEOLOGY
KESAVADASAPURAM, PATTOM PALACE P.O.,
THIRUVANANTHAPURAM, PIN - 695004.
4 GEOLOGIST
DISTRICT OFFICE, DEPARTMENT OF MINING & GEOLOGY,
CIVIL STATION, MALAPPURAM, PIN - 676505.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
46
BY ADV SMT. O.M SHALINA, DSGI
SRI. AJITH VISWANATHAN. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 23685 OF 2023
PETITIONER:
SRI. JOJI JOSEPH
AGED 40 YEARS
ETTUMANOORKARAN, THOTTUMUKOM P.O.,
MUKKOM, KOZHIKODE, PIN - 673639.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.SAJITHA GEORGE
SMT.NEENU BERNATH
RESPONDENTS:
1 THE GEOLOGIST
DEPARTMENT OF MINING AND GEOLOGY, DISTRICT OFFICE,
CIVIL STATION, KOZHIKODE, PIN - 673720.
2 THE DIRECTOR
MINING AND GEOLOGY, DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P.O, TRIVANDRUM, PIN - 695004.
3 KERALA STATE POLLUTION CONTROL BOARD
ZAMORIAN'S SQUARE BUILDING, LINK ROAD, PALAYAM,
KOZHIKODE, REPRESENTED BY ITS ENVIRONMENTAL
ENGINEER, PIN - 673002.
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
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5 UNION OF INDIA
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD,
NEW DELHI, REPRESENTED BY ITS DIRECTOR, PIN -
110993.
BY ADV SMT.H.SUBHALEKSHMI
SRI. M.P SREEKRISHNAN, SC
SMT. DEEPA NARAYANAN, SR. G.P
SRI. T. NAVEEN, SC
SRI. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
49
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 24415 OF 2023
PETITIONER:
SRI. T.P. LINEJ
AGED 44 YEARS
THANDALAMPARAMBATH HOUSE, PILASSERY P.O.,
KUNNAMANGALAM, KUNNAMANGALAM VILLAGE, KOZHIKODE
DISTRICT, PIN - 673571.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SHRI.SAJU S. DOMINIC
SMT.SAJITHA GEORGE
SMT.NEENU BERNATH
RESPONDENTS:
1 THE DISTRICT GEOLOGIST
DISTRICT OFFICE OF MINING AND GEOLOGY, CIVIL
STATION, KOZHIKODE, PIN - 673020.
2 THE DIRECTOR
MINING AND GEOLOGY, DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P.O, TRIVANDRUM, PIN - 695004.
3 KERALA STATE POLLUTION CONTROL BOARD
ZAMORIAN'S SQUARE BUILDING, LINK ROAD, PALAYAM,
KOZHIKODE, REPRESENTED BY ITS ENVIRONMENTAL
ENGINEER, PIN - 673002.
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
50
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695001.
6 UNION OF INDIA
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, INDIRA PARAYAVARAN BHAVAN, JORBAGH ROAD,
NEW DELHI, REPRESENTED BY ITS DIRECTOR, PIN -
110993.
BY ADV SMT. M.S.KIRAN, SENIOR PANEL COUNSEL
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T. NAVEEN , SC (PCB)
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
51
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 24651 OF 2023
PETITIONER:
S. SASEENDRAN PILLAI
AGED 61 YEARS
S/O K. SHANKARA KURUP, SREERAMA VILASAM,
KALLUVATHUKKAL PO, KOLLAM, PIN - 691578.
BY ADVS.
SHRI.T.P.SAJID
SMT.SHIFA LATHEEF
SRI.K.P.MOHAMED SHAFI
SHRI.MUHAMMED HAROON A.N.
SHRI.HASHARURAHIMAN U.
SHRI.MOHEMED FAVAS
RESPONDENTS:
1 THE DISTRICT GEOLOGIST
TRIVANDRUM DISTRICT, MINING AND GEOLOGY
DEPARTMENT, OFFICE OF THE DISTRICT GEOLOGIST,
DISTRICT OFFICE, THIRUVANANTHAPURAM, PIN - 695004.
2 THE DIRECTOR
MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE PO, THIRUVANANTHAPURAM, PIN -
695004.
3 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
4 MINISTRY OF ENVIRONMENT
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
52
FOREST AND CLIMATE CHANGE, PARYAVARAN BHAVAN, NEW
DELHI, REPRESENTED BY ITS DIRECTOR, PIN - 110014.
5 THE SECRETARY
PALLIKAL GRAMA PANCHAYAT, PALLIKKAL, KILIMANOOR,
THIRUVANANTHAPURAM, PIN - 695604.
6 ENVIRONMENTAL ENGINEER
KERALA STATE POLLUTION CONTROL BOARD, DISTRICT
OFFICE, THIRUVANANTHAPURAM, PIN - 695004.
BY ADVS.
SHRI.SUNIL J., CGC
SHRI.SIJU KAMALASANAN, SC, PALLICKAL GRAMA
PANCHAYAT, THIRUVANANTHAPURAM
SRI. M.P SREEKRISHNAN, SC
SRI. T. NAVEEN, SC
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
53
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 25208 OF 2023
PETITIONER:
ANIL JOSPEH,
AGED 51 YEARS
S/O JOSEPH, KUZHITHOTTU (HO), CHEMPANTHOTTY (P.O),
KARAYATHUMCHAL, KANNUR - 670631.
BY ADVS.
SMT.BEAS K. PONNAPPAN
SRI.A.J.RIYAS
SRI.KRISHNA DAS
SMT.SARITHA THOMAS
SRI.ALEN J. CHERUVIL
SRI.SAHL ABDUL KADER
RESPONDENTS:
1 THE UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ENVIRONMENT FOREST AND CLIMATE CHANGE,
INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI,
PIN - 110993
2 THE STATE OF KERALA REPRESENTED BY PRINCIPAL
SECRETARY, DEPARTMENT OF ENVIRONMENT,
SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695001.
3 THE PRINCIPAL SECRETARY
DEPARTMENT OF MINING AND GEOLOGY,
SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695001.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
54
4 THE DISTRICT GEOLOGIST
CIVIL STATION, KANNUR, PIN - 670002.
5 THE DIRECTOR MINING AND GEOLOGY
KESAVADASAPURAM, THIRUVANANTHAPURAM, PIN - 695004.
6 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY,
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001
BY ADVS.
SRI.S.KANNAN, SENIOR G.P.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SRI.K.S.BHARATHAN, SENIOR PANEL COUNSEL
SRI.M.P SREEKRISHNAN, SC
SRI.AJITH VISWANATHAN, GP
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
55
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 26430 OF 2023
PETITIONER:
N.K. USMAN
AGED 51 YEARS
S/O. ABDURAHIMAN HAJI, NANATH KURUVAYIL HOUSE,
MELMURI PO, MALAPPURAM, PIN - 676517.
BY ADVS.
SHRI.T.P.SAJID
SMT.SHIFA LATHEEF
SRI.K.P.MOHAMED SHAFI
SMT.SREESHMA B. CHANDRAN
SHRI.MUHAMMED HAROON A.N.
SHRI.HASHARURAHIMAN U.
SHRI.MOHEMED FAVAS
RESPONDENTS:
1 THE DISTRICT GEOLOGIST
MALAPPURAM DISTRICT, MINING AND GEOLOGY
DEPARTMENT, OFFICE OF THE DISTRICT GEOLOGIST, MINI
CIVIL STATION, MANJERI, MALAPPURAM, PIN - 676121.
2 THE DIRECTOR
MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P.O., THIRUVANANTHAPURAM, PIN -
695004.
3 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
56
PIN - 695001.
4 MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE
PARYAVARAN BHAVAN, NEW DELHI, REPRESENTED BY ITS
DIRECTOR, PIN - 110014.
5 THE KERALA STATE POLLUTION CONTROL BOARD
HEAD OFFICE, PATTOM PO, THIRUVANANTHAPURAM -
695004 REPRESENTED BY ITS CHAIRMAN.
BY ADVS.
SRI. M.P SREEKRISHNAN, SC
SRI T. NAVEEN, SC
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
SRI. AJITH VISWANATHAN, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
57
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 26690 OF 2023
PETITIONER:
SRI. RAJAN K
AGED 50 YEARS
KANDATHIL HOUSE, PARAVOOR, PANAPPUZHA P.O., KANNUR
DISTRICT, PIN - 670306.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.SAJITHA GEORGE
SMT.NEENU BERNATH
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE GEOLOGIST
DISTRICT OFFICE, DEPARTMENT OF MINING & GEOLOGY,
CIVIL STATION, VIDYANAGAR, KASARAGOD, PIN -
671123.
2 THE DIRECTOR
MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P O,TRIVANDRUM, PIN - 695004.
3 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4 TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANTHAPURAM, PIN
- 695001.
4 UNION OF INDIA
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
58
CHANGE, INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD,
NEW DELHI, REPRESENTED BY ITS DIRECTOR, PIN -
110993.
5 UNION OF INDIA
MINISTRY OF MINES, 3RD FLOOR, A WING, SHASTRI
BHAVAN, NEW DELHI, REPRESENTED BY ITS SECRETARY,
PIN - 110001.
BY ADVS.
SRI. M.P SREEKRISHNAN, SC
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
59
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 27864 OF 2023
PETITIONER:
MOHAMMED K
AGED 44 YEARS
S/O. ALAVI, KURIKKATTIL HOUSE, KANNAMVETTIKAVU,
PULIKKAL PO, CHERUKAVU, KONDOTY, MALAPPURAM,
PIN - 673637.
BY ADVS.
SHRI.T.P.SAJID
SMT.SHIFA LATHEEF
SMT.SREESHMA B. CHANDRAN
SRI.K.P.MOHAMED SHAFI
SHRI.MUHAMMED HAROON A.N.
SHRI.HASHARURAHIMAN U.
SHRI.MOHEMED FAVAS
RESPONDENTS:
1 THE DISTRICT GEOLOGIST
MALAPPURAM DISTRICT, MINING AND GEOLOGY
DEPARTMENT, OFFICE OF THE DISTRICT GEOLOGIST, MINI
CIVIL STATION, MANJERI, MALAPPURAM, PIN - 676121.
2 THE DIRECTOR
MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE PO, THIRUVANANTHAPURAM, PIN -
695004.
3 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
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4 MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE
PARYAVARAN BHAVAN, NEW DELHI, REPRESENTED BY ITS
DIRECTOR, PIN - 110014.
5 THE KERALA STATE POLLUTION CONTROL BOARD
HEAD OFFICE, PATTOM PO, THIRUVANANTHAPURAM-695004,
REPRESENTED BY ITS CHAIRMAN.
BY ADVS
SRI. AJITH VISWANATHAN, GP
SRI. T. NAVEEN , SC (PCB)
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
61
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 28218 OF 2023
PETITIONER:
SRI. SHYLESAN T.S
AGED 45 YEARS
THAVALAPPARA HOUSE, KANAM P.O., KOTTAYAM DISTRICT,
PIN - 686515.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE DISTRICT GEOLOGIST
DISTRICT OFFICE OF MINING & GEOLOGY, CIVIL
STATION, KOTTAYAM, PIN - 686002.
2 THE DIRECTOR
MINING AND GEOLOGY, DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P O, TRIVANDRUM, PIN - 695004.
3 KERALA STATE POLLUTION CONTROL BOARD
V PUBLISHERS BUILDING, SREENIVASA IYER ROAD,
KOTTAYAM, REPRESENTED BY ITS ENVIRONMENTAL
ENGINEER, PIN - 686001.
4 THE SECRETARY
MUNDAKAYAM GRAMA PANCHAYAT, MUNDAKAYAM P.O.,
KOTTAYAM, PIN - 686513.
5 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
62
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
6 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
7 UNION OF INDIA
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD,
NEW DELHI, REPRESENTED BY ITS DIRECTOR, PIN -
110993.
8 UNION OF INDIA
MINISTRY OF MINES,3RD FLOOR, A WING, SHASTRI
BHAVAN, NEW DELHI REPRESENTED BY ITS SECRETARY,
PIN - 110001.
BY ADVS.
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T. NAVEEN , SC (PCB)
SRI. AJITH VISWANATHAN, GP
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
63
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 28223 OF 2023
PETITIONER:
M/S. KNRC HOLDINGS & INVESTMENTS PVT. LTD
AGED 47 YEARS
KNR HOUSE, 4TH FLOOR, FLAT NO. 114, PHASE-1.
KAVURI HILLS, HYDERABAD, TELANGANA REPRESENTED BY
ITS DIRECTOR/AUTHORISED REPRESENTATIVE SRI.
V.VENGUGOPAL REDDY, PIN - 500033.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE GEOLOGIST
OFFICE OF MINING & GEOLOGY, MINI CIVIL STATION,
MANJERI, MALAPPURAM DISTRICT, PIN - 676121.
2 THE DIRECTOR MINING AND GEOLOGY,
DIRECTORATE, KESAVADASAPURAM, PATTOM PALACE P O,
TRIVANDRUM, PIN - 695004.
3 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
4 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
64
THIRUVANANTHAPURAM, PIN - 695001.
5 UNION OF INDIA
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD,
NEW DELHI, REPRESENTED BY ITS DIRECTOR, PIN -
110993.
6 UNION OF INDIA
MINIS[RY OF MINES, 3RD FLOOR, A WING, SHASTRI
BHAVAN, NEW DELHI, REPRESENTED BY ITS SECRETARY,
PIN - 110001.
BY ADVS.
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
65
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 28683 OF 2023
PETITIONER:
M/S. NJT GRANITES
CHEERKAYAM, NATAKKAL P.O, KASARGOD, REPRESENTED BY
ITS MANAGING PARTNER, SRI. ALEX THOMAS, PIN -
671533.
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL
SRI.S.SREEDEV
SRI.RONY JOSE
SHRI.LEO LUKOSE
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SHRI.DERICK MATHAI SAJI
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY, MINISTRY OF
ENVIRONMENT, FORESTS AND CLIMATE CHANGE, INDIRA
PARYAVARAN BHAWAN, JORBAGH ROAD, NEW DELHI, PIN -
110003.
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY, DEPARTMENT OF
INDUSTRIES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
3 THE DISTRICT GEOLOGIST
DEPARTMENT OF MINING AND GEOLOGY, DISTRICT OFFICE,
BEDIRA, KASARGOD, PIN - 671121.
WP(C) No. 23150 OF 2023 & Conn. Cases.
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4 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
K.S.R.T.C BUS TERMINAL COMPLEX, 4TH FLOOR,
THAMPANOOR, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MEMBER SECRETARY, PIN - 695001.
BY ADV SHRI.K.S.PRENJITH KUMAR, CGC
SRI. M.P SREEKRISHNAN, SC
SMT. DEEPA NARAYANAN, SR. G.P
SRI. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
67
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 29463 OF 2023
PETITIONER:
SRI. P.K.SAINUDHEEN
AGED 62 YEARS
PANAMBRA KOTTAPARAMBATH HOUSE, CHERUKAVU,
AYIKKARAPADI P.O.,MALAPPURAM DISTRICT, PIN -
673637.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
RESPONDENTS:
1 THE GEOLOGIST
OFFICE OF MINING & GEOLOGY, MINI CIVIL STATION,
MANJERI, MALAPPURAM DISTRICT, PIN - 676121.
2 THE DIRECTOR
MINING AND GEOLOGY ,DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P O, TRIVANDRUM, PIN - 695004.
3 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4 TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
4 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
WP(C) No. 23150 OF 2023 & Conn. Cases.
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5 UNION OF INDIA
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD,
NEW DELHI, REPRESENTED BY ITS DIRECTOR, PIN -
110993.
6 UNION OF INDIA
MINISTRY OF MINES, 3RD FLOOR, A WING, SHASTRI
BHAVAN,NEW DELHI , REPRESENTED BY ITS SECRETARY,
PIN - 110001.
SRI. M.P SREEKRISHNAN, SC
SMT. DEEPA NARAYANAN, SR. G.P
SRI. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
69
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 30518 OF 2023
PETITIONER:
JSS GRANITES
ROOM NO. MM 16/1038 Q, JSS SHOPPING MALL, CH BYE
PASS ROAD, KUARUVAMBRAM POST, MALAPPURAM-676123
REPRESENTED BY ITS MANAGING PARTNER HASIM MALIK,
AGED 38 YEARS, S/O. ABDULLA, RESIDING AT
KUTTASSERRY HOUSE, KUTHUKKAL ROAD, MANJERI P.O.,
MANJERI VILLAGE, ERNAD TALUK, MALAPPURAM DISTRICT-
676121.
BY ADVS.
SHRI.T.P.SAJID
SMT.SHIFA LATHEEF
SMT.SREESHMA B. CHANDRAN
SRI.K.P.MOHAMED SHAFI
SHRI.MUHAMMED HAROON A.N.
SHRI.HASHARURAHIMAN U.
SHRI.MOHEMED FAVAS
RESPONDENTS:
1 STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA)
4TH FLOOR, KSRTC BUST TERMINAL BUILDING,
THAMPANOOR, THIRUVANANTHAPURAM-695001 REPRESENTED
BY ITS MEMBER SECRETARY.
2 STATE LEVEL EXPERT APPRAISAL COMMITTEE (SEAC)
4TH FLOOR, KSRTC BUS TERMINAL BUILDING,
THAMPANOOR, THIRUVANANTHAPURAM-695001 REPRESENTED
BY ITS MEMBER SECRETARY.
3 THE DIRECTOR OF MINING & GEOLOGY
WP(C) No. 23150 OF 2023 & Conn. Cases.
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DIRECTORATE, KESAVADASAPURAM, PATTOM PALACE PO,
THIRUVANANTHAPURAM, PIN - 695001.
4 MINISTRY OF ENVIRONMENT
FOREST & CLIMATE CHANGE, PARYAVARAM BHAVAN,
NEW DELHI - 110014 REPRESENTED BY ITS DIRECTOR.
5 DEPARTMENT OF MINING AND GEOLOGY
MINI CIVIL STATION, NEAR DISTRICT COURT, MANJERI,
MALAPPURAM, PIN - 676121.
BY AJITH VISWANATHAN, G.P
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
71
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 31513 OF 2023
PETITIONER:
M/S. SUPER SANDS
AGED 64 YEARS
1/368-2, KALLOOKKARAN BUILDING, PEECHANIKKAD,
PULIYANAM P.O., ANGAMALY, ERNAKULAM DISTRICT,
REPRESENTED BY ITS MANAGING PARTNER SRI. K.P. JOY,
PIN - 683572.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
2 THE GEOLOGIST
DISTRICT OFFICE OF MINING & GEOLOGY, CIVIL
STATION, MANJERI P.O.,MALAPPURAM DISTRICT, PIN -
676121.
3 THE DIRECTOR
MINING AND GEOLOGY, DIRECTORATE,
KESAVADASAPURAM,PATTOM PALACE P O,TRIVANDRUM, PIN
- 695004.
WP(C) No. 23150 OF 2023 & Conn. Cases.
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4 THE KERALA STATE POLLUTION CONTROL BOARD
PALAKKAD HIGHWAY, UP HILL, MALAPPURAM, REPRESENTED
BY ITS ENVIRONMENTAL ENGINEER, PIN - 676505.
5 UNION OF INDIA
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD,
NEW DELHI, REPRESENTED BY ITS DIRECTOR, PIN -
110993.
6 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
7 UNION OF INDIA
MINISTRY OF MINES, 3RD FLOOR, A WING, SHASTRI
BHAVAN, NEW DELHI, REPRESENTED BY ITS SECRETARY,
PIN - 110001.
BY ADVS
SRI. M.P SREEKRISHNAN, SC
SRI. T. NAVEEN , SC (PCB)
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
73
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 32545 OF 2023
PETITIONER:
M/S. MATHA INDUSTRIES
KOOMBARA BAZAR P.O, KOODARANHI, KOZHIKODE,
REPRESENTD BY ITS MANAGING PARTNER, SRI. SHAJI
MATHEW, KOODARANHI, KOZHIKODE ,REPRESENTED BY ITS
MANAGING PARTNER SRI. SHAJI MATHEW, PIN - 673604.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE GEOLOGIST
DISTRICT OFFICE, MINING & GEOLOGY DEPARTMENT,
CIVIL STATION, KOZHIKODE, PIN - 673020.
2 THE DIRECTOR
MINING AND GEOLOGY, DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P O, TRIVANDRUM, PIN - 695004.
3 KERALA STATE POLLUTION CONTROL BOARD
3RD FLOOR, ZAMORIAN'S SQUARE BUILDING, LINK ROAD,
PALAYAM, KOZHIKODE, REPRESENTED BY ITS
ENVIRONMENTAL ENGINEER, PIN - 673002.
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
74
PIN - 695001.
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
6 UNION OF INDIA
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD,
NEW DELHI, REPRESENTED BY ITS DIRECTOR, PIN -
110993.
7 UNION OF INDIA
MINISTRY OF MINES, 3RD FLOOR, A WING, SHASTRI
BHAVAN, NEW DELHI, REPRESENTED BYITS SECRETARY.,
PIN - 110001.
BY ADV SHRI.ACHUTH KRISHNAN R., CGC
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T. NAVEEN , SC (PCB)
SRI. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
75
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 32798 OF 2023
PETITIONER:
SRI. V.M. MURALEEDHARAN
AGED 60 YEARS
VALIYAMUTTATH HOUSE, VALILLAPUZHA P.O., AREAKODE
(VIA), MALAPPURAM DISTRICT, PIN - 673639.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE GEOLOGIST
DISTRICT OFFICE OF MINING & GEOLOGY, CIVIL
STATION, KOZHIKODE, KOZHIKODE DISTRICT, PIN -
673020.
2 THE DIRECTOR
DIRECTOR, MINING AND GEOLOGY, DIRECTORATE,
KESAVADASAPURAM, PATTOM PALACE P O, TRIVANDRUM,
PIN - 695004.
3 THE KERALA STATE POLLUTION CONTROL BOARD
3RD FLOOR, ZAMORIN'S SQUARE BUILDING, LINK ROAD,
KOZHIKODE, REPRESENTED BY ITS ENVIRONMENTAL
ENGINEER, PIN - 673002.
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
76
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
5 UNION OF INDIA
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE
INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI,
REPRESENTED BY ITS DIRECTOR, PIN - 110993.
6 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
7 UNION OF INDIA
MINISTRY OF MINES, 3RD FLOOR, A WING, SHASTRI
BHAVAN, NEW DELHI, REPRESENTED BY ITS SECRETARY,
PIN - 110001.
BY ADV AJITH VISWANATHAN, GP
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T. NAVEEN , SC (PCB)
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
77
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 4640 OF 2024
PETITIONER:
SHAJITH V.P
AGED 51 YEARS
S/O. RAVEENDRAN, VALIYAPARAMBATH HOUSE, VALAYAM
POST., KOZHIKODE ,REPRESENTED BY HIS CONSENT
HOLDER ,SWAROOP RAJAN, PIN - 673517.
BY ADVS.
SRI.N.ANAND
SHRI.RAJESH O.N.
SRI.SHIBU THOMAS
SHRI.ROY ANTONY
RESPONDENTS:
1 UNION OF INDIA
MINISTRY OF ENVIRONMENT FOREST AND CLIMATE
CHANGE,INDIRA PARIYAVARAN BHAVAN, JORBHAG ROAD,
NEW DELHI REPRESENTED BY ITS DIRECTOR, PIN -
110993.
2 THE DISTRIT LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY
PT USHA RD, VELLAYIL, KOZHIKODE, PIN - 673011.
3 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF MINING
AND GEOLOGY, SECRETARIAT, THIRUVANANTHAPURAM, PIN
- 695001.
4 THE DIRECTOR OF MINING AND GEOLOGY
WP(C) No. 23150 OF 2023 & Conn. Cases.
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78
KESAVADASAPURAM, PATTOM PALACE P.O.,
THIRUVANANTHAPURAM, PIN - 695004.
5 KERALA STATE POLLUTION CONTROL BOARD
HEAD OFFICE, PATTOM PO, THIRUVANANTHAPURAM, KERALA
,REPRESENTED BY ITS CHAIRPERSON, PIN - 695004.
6 THE ENVIRONMENT ENGINEER
KERALA STATE POLLUTION CONTROL BOARD, 3RD FLOOR,
ZAMORIN'S SQUARE, LINK ROAD, KOZHIKODE, PIN -
673002.
7 GEOLOGIST
DISTRICT OFFICE, DEPARTMENT OF MINING & GEOLOGY,
THE BAY END FLOOR, 'C' BLOCK OF CIVIL STATION,
KOZHIKODE, PIN - 673020.
8 THE STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
9 VANIMEL GRAMA PANCHAYAT
BHOOMIVATHUKKAL - MANCHANTHARA ROAD, VANIMAL,
KOZHIKODE, REPRESENTED BY ITS SECRETARY, PIN -
673517.
BY ADV SRI.U.P.BALAKRISHNAN, R9
SRI. M.P SREEKRISHNAN, SC
SRI. T. NAVEEN , SC (PCB)
SRI. AJITH VISWANATHAN, GP
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
79
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 35764 OF 2023
PETITIONER:
SOUTHERN GRANITES
AGED 58 YEARS
MADAKAMPOIL, PERINGOM P.O., KANNUR, REPRESENTED BY
ITS MANAGING PARTNER SRI.P.M. IBRAHIM, S/O
MUHAMMEDALI, RESIDING AT PATHUPARAYIL HOUSE,
KUNNUKARA P.O., ERNAKULAM, PIN.-683 578., PIN -
670354.
BY ADVS.
SMT.SARITHA THOMAS
KUM.PAVAN ROSE JOHNSON
SHRI.ALEN J. CHERUVIL
SHRI.SAHL ABDUL KADER
RESPONDENTS:
1 THE UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF
ENVIRONMENT FOREST AND CLIMATE CHANGE, INDIRA
PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI, PIN -
110993.
2 THE STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT OF
ENVIRONMENT, SECRETARIATE, THIRUVANANTHAPURAM, PIN
- 695001.
3 THE DISTRICT GEOLOGIST
CIVIL STATION, KANNUR, PIN - 670002.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
80
4 THE DIRECTOR MINING AND GEOLOGY
KESAVADASAPURAM, THIRUVANANTHAPURAM, PIN - 695004.
5 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
6 THE SECRETARY
PERINGOME VAYAKKARA GRAMA PANCHAYAT, PERINGOME,
KANNUR, KERALA, PIN - 670353.
BY ADVS.
SHRI. T.C.KRISHNA, SENIOR PANEL COUNSEL
SHRI. O.V.MANIPRASAD, R6
SHRI. AJITH VISWANATHAN, GP
SHRI. HARIKRISHNAN P.
SHRI. JOSE ANTONY
SRI. M.P SREEKRISHNAN, SC
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
81
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 5563 OF 2024
PETITIONER:
M/S. B.T.L ROCKS & MINERALS
T.C-XVI/366 GROUND FLOOR, CHRIST BHAVAN,
MUTHUVALOORKONAM, VEDIVECHANCOIL P.O.,
THIRUVANANTHAPURAM, REPRESENTED BY ITS PARTNER
SHRI. ANJI SATHYAN, PIN - 695501.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE GEOLOGIST
DEPARTMENT OF MINING AND GEOLOGY, DISTRICT OFFICE,
THIRUVANANTHAPURAM, PIN - 695004.
2 THE DIRECTOR OF MINING AND GEOLOGY
PATTOM PALACE P O, TRIVANDRUM, PIN - 695004.
3 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
4 PETROLEUM AND EXPLOSIVE SAFETY ORGANIZATION (PESO)
KENDRIYA VIDHYA BHAVAN, BLOCK C-2, CZES P.O,
KAKKANAD, ERNAKULUM, REPRESENTED BY ITS DEPUTY
CHIEF CONTROLLER OF EXPLOSIVES, PIN - 682037.
5 KERALA STATE POLLUTION CONTROL BOARD
WP(C) No. 23150 OF 2023 & Conn. Cases.
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PLAMOOD, PATTOM THIRUVANTHAPURAM. REPRESENTED BY
ITS ENVIRONMENTAL ENGINEER, PIN - 695001.
6 THE SECRETARY
KATTAKADA GRAMA PANCHAYATH, KATTAKADA,
THIRUVANTHAPURAM, PIN - 695571.
7 KATTAKADA GRAMA PANCHAYATH
KATTAKADA, THIRUVANTHAPURAM - 695571 REPRESENTED
BY ITS SECRETARY.
8 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
4 TH FLOOR, KSRTC BUS TERMINAL COMPLEX,
THIRUVANANTHAPURAM, REPRESENTED BY ITS MEMBER
SECRETARY, PIN - 695001.
9 MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE
INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI
REPRESENTED BY ITS DIRECTOR, PIN - 110993.
0 UNION OF INDIA
MINISTRY OF MINES, 3 RD FLOOR, A WING, SHASTRI
BHAVAN, NEW DELHI, REPRESENTED BY ITS SECRETARY,
PIN - 110001.
BY ADVS.
KUM.S.KRISHNA -R4,9,10
SRI.P.RAMAKRISHNAN - R6,7
SMT.PREETHI RAMAKRISHNAN (P-212)
SRI.PRATAP ABRAHAM VARGHESE
SHRI.MANOJKUMAR G.
SHRI.ASHOK MENON
SHRI. M.P SREEKRISHNAN, SC (SELAA) (SEAC)
SHRI T. NAVEEN, SC (PCB)
SMT.RAMOLA NAYAPALLY, AMICUS CIRIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
83
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 6220 OF 2024
PETITIONER:
KABANI BLUE METALS PRIVATE LIMITED
REGISTERED OFFICE MANGATTUNJALIL HOUSE, PULLU
P.O., THRISSUR DISTRICT. PIN-680641. REPRESENTED
BY ITS MANAGING DIRECTOR, VIVEK VIJAYAN, 35 YEARS,
S/O. VIJAYAN M.V., POTTASSERIAL HOUSE, KAKKANAD
P.O., ERNAKULAM DISTRICT, PIN - 682030.
BY ADVS.
SRI.V.M.KRISHNAKUMAR
SMT.P.R.REENA
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, INDIRA PARYAVARANBHAVAN, JORBAGH ROAD, NEW
DELHI,
PIN - 110993.
2 STATE OF KERALA
REPRESENTED BY SECRETARY, DEPARTMENT OF MINING AND
GEOLOGY, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001.
3 DIRECTOR OF MINING & GEOLOGY
MINING & GEOLOGY DIRECTORATE, PATTOM PALACE P.O.,
TRIVANDRUM, PIN - 695004.
4 DISTRICT GEOLOGIST
DEPARTMENT OF MINING AND GEOLOGY DISTRICT OFFICE,
THAVAKKARA, KANNUR, PIN - 670002.
WP(C) No. 23150 OF 2023 & Conn. Cases.
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5 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY
(SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
6 STATE LEVEL EXPERT APPRAISAL COMMITTEE
4TH FLOOR, KSRTC TERMINAL COMPLEX, THAMPANOOR,
THIRUVANANTHAPURAM, REPRESENTED BY ITS SECRETARY,
PIN - 695014.
BY ADV KUM.S.KRISHNA, CGC
SRI. M.P SREEKRISHNAN(SEIAA) (SEAC)
SRI. AJITH VISWANATHAN, GP
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
85
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 7516 OF 2024
PETITIONER:
SRI K.V MOHAMEDALI
AGED 51 YEARS
S/O SAIDALAVI HAJI, PROPRIETOR OF M/S. ERNAD
GRANITE INDUSTRIES, KIZHAKKUMPARAMBA, PANTHALLUR
P.O MALAPPURAM, PIN - 676521.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE GEOLOGIST
DEPARTMENT OF MINING AND GEOLOGY, DISTRICT OFFICE,
MINI CIVIL STATION, MANJERI, MALAPPURAM, PIN -
676517.
2 THE DIRECTOR OF MINING AND GEOLOGY
PATTOM PALACE P O, TRIVANDRUM, PIN - 695004.
3 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
4 KERALA STATE POLLUTION CONTROL BOARD
KOZHIKODE - PALAKKAD HWY, UP HILL, MALAPPURAM,
KERALA REPRESENTED BY ITS ENVIRONMENTAL ENGINEER,
PIN - 676505.
WP(C) No. 23150 OF 2023 & Conn. Cases.
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5 THE SECRETARY
ANAKKAYAM GRAMA PANCHAYAT, WARD NO.14, MALAPPURAM-
MANJERI ROAD, ANAKKAYAM, MALAPPURAM, PIN - 676509.
6 ANAKKAYAM GRAMA PANCHAYAT
WARD NO.14, MALAPPURAM-MANJERI ROAD, ANAKKAYAM,
MALAPPURAM. REPRESENTED BY ITS SECRETARY, PIN -
676509.
7 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
4 TH FLOOR, KSRTC BUS TERMINAL COMPLEX,
THIRUVANANTHAPURAM, REPRESENTED BY ITS MEMBER
SECRETARY, PIN - 695001.
8 MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD,NEW
DELHI, REPRESENTED BY ITS DIRECTOR., PIN - 110993
9 UNION OF INDIA
MINISTRY OF MINES, 3RD FLOOR, A WING, SHASTRI
BHAVAN, NEW DELHI REPRESENTED BY ITS SECRETARY,
PIN - 110001.
BY ADVS.
SHRI.K.T.SIDHIQ
SHRI.T.C.KRISHNA, SENIOR PANEL COUNSEL
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T.NAVEEN, SC (PCB)
SRI. AJITH VISHWANATHAN, G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
87
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 7763 OF 2024
PETITIONER:
M/S. POABS GRANITES PRIVATE LTD
KUTTOOR P.O., THIRUVALLA, PATHANAMTHITTA,
REPRESENTED BY ITS DIRECTOR MR. JOSEPH JACOB, PIN
- 689106.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4 TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
2 THE GEOLOGIST
DISTRICT OFFICE, DEPARTMENT OF MINING & GEOLOGY,
THIRUVANANTHAPURAM, PIN - 695004.
3 THE DIRECTOR
MINING AND GEOLOGY, DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P O, TRIVANDRUM, PIN - 695004.
4 THE POLLUTION CONTROL BOARD
TRIVANDRUM, REPRESENTED BY THE ENVIRONMENTAL
ENGINEER, PIN - 695004.
WP(C) No. 23150 OF 2023 & Conn. Cases.
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5 UNION OF INDIA
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD,
NEW DELHI REPRESENTED BY ITS SECRETARY, PIN -
110993.
BY ADVS.
SMT.H.SUBHALEKSHMI
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T. NAVEEN , SC (PCB)
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
89
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 7913 OF 2024
PETITIONER:
M/S. HANNA ROCK PRODUCTS (P) LTD.,
KOCHUKUDIYIL, SOUTH MARADY.P.O,
MUVATTUPUZHA,ERNAKULAM DISTRICT, REPRESENTED BY
ITS MANAGING DIRECTOR, PIN - 686673.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE GEOLOGIST
DISTRICT OFFICE, OFFICE OF MINING & GEOLOGY,
SEAPORT - AIRPORT RD, CIVIL STATION, THRIKKAKARA,
KAKKANAD, KOCHI, KERALA, PIN - 682030.
2 THE DIRECTOR
MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P O, TRIVANDRUM, PIN - 695004.
3 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4 TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
WP(C) No. 23150 OF 2023 & Conn. Cases.
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5 MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE
INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI,
REPRESENTED BY ITS DIRECTOR, PIN - 110993.
6 UNION OF INDIA
MINISTRY OF MINES, 3 RD FLOOR, A WING, SHASTRI
BHAVAN, NEW DELHI, REPRESENTED BY ITS SECRETARY,
PIN - 110001.
BY ADV SMT.VANDANA P., CGC
SRI. M.P SREEKRISHNAN, SC
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
91
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 8289 OF 2024
PETITIONER:
M/S. NALAKATH GRANITES
VALAMBOOR P.O, PATTIKKAD (VIA), PERINTHALMANNA,
MALAPURAM, REPRESENTED BY ITS MANAGING PARTNER
SRI. N. ABDUL RASHEED, PIN - 679322.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE GEOLOGIST
DISTRICT OFFICE, OFFICE OF MINING & GEOLOGY, MINI
CIVIL STATION, MANJERI, MALAPPURAM DISTRICT, PIN -
676121.
2 THE DIRECTOR
MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P O, TRIVANDRUM, PIN - 695004.
3 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
WP(C) No. 23150 OF 2023 & Conn. Cases.
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5 MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE
INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI,
REPRESENTED BY ITS DIRECTOR, PIN - 110993.
6 UNION OF INDIA
MINISTRY OF MINES, 3RD FLOOR, A WING, SHASTRI
BHAVAN, NEW DELHI,REPRESENTED BY ITS SECRETARY,
PIN - 110001.
BY ADV SHRI.ACHUTH KRISHNAN R., CGC
SRI. M.P SREEKRISHNAN, SC
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
93
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 8746 OF 2024
PETITIONER:
JAISON VARGHESE
AGED 43 YEARS
S/O.P.V. VARGHESE PARAPURAM HOUSE, MAVILAPPADY,
KOOVAPPADY P.O, ERNAKULAM, PIN - 683544.
BY ADV SHRI.K.J.MANU RAJ
RESPONDENTS:
1 STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA)
KERALA,
K.S.R.T C. BUS TERMINAL COMPLEX,
4TH FLOOR, THAMPANOOR,
THIRUVANANATHAPURAM REPRESENTED BY ITS MEMBER
SECRETARY, PIN - 695001.
2 GEOLOGIST
DISTRICT OFFICE, ERNAKULAM, DEPARTMENT OF MINING
AND GEOLOGY, CIVIL STATION, KAKKANAD, ERNAKULAM,
PIN - 682030.
3 UNION OF INDIA
MINISTRY OF ENVIRONMENT FOREST & CLIMATE CHANGE,
INDIRA PARAYAVRAN BHAVAN,
NEW DELHI,
REPRESENTED BY ITS DIRECTOR, PIN - 110993.
BY ADV SHRI.ACHUTH KRISHNAN R., CGC
BY AJITH VISWANATHAN, G.P
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
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THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
95
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 9594 OF 2024
PETITIONER:
THE OTTAPPALAM TALUK KARINKAL QUARRY OPERATORS
INDUSTRIAL CO-OPERATIVE SOCIETY LTD., NO. SIND
(P)-176
VADANAMKURUSSI, OTTAPPALAM TALUK, PALAKKAD
DISTRICT, REPRESENTED BY ITS PRESIDENT, K.
SUKUMARAN, PIN - 679121.
BY ADVS.
SRI.P.M.ZIRAJ
SHRI.IRFAN ZIRAJ
RESPONDENTS:
1 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA)
K.S.R.T.C BUS TERMINAL COMPLEX, 4TH FLOOR,
THAMPANOOR, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MEMBER SECRETARY, PIN - 695001.
2 THE KERALA STATE POLLUTION CONTROL BOARD
PALAKKAD DISTRICT OFFICE, NEAR DISTRICT PANCHAYAT
OFFICE, PALAKKAD DISTRICT, KERALA, REPRESENTED BY
ITS ENVIRONMENTAL ENGINEER, PIN - 678001.
3 THE GEOLOGIST
PALAKKAD, DISTRICT OFFICE OF THE DEPARTMENT OF
MINING AND GEOLOGY, MUNICIPAL SHOPPING COMPLEX,
T.B. ROAD, PALAKKAD DISTRICT, PIN - 678014.
4 THE DIRECTOR OF MINING AND GEOLOGY
DIRECTORATE, KESAVADASAPURAM, PATTOM PALACE P.O.,
THIRUVANANTHAPURAM, PIN - 695004.
WP(C) No. 23150 OF 2023 & Conn. Cases.
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5 THE STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, NORTH SANDWICH
BLOCK, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001.
6 THE MINISTRY OF ENVIRONMENT
FOREST AND CLIMATE CHANGE, INDIRA PARYAVARAN
BHAVAN, JORBAGH ROAD, NEW DELHI, REPRESENTED BY
ITS SECRETARY, PIN - 110003.
BY ADVS.
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. AJITH VISWANATHAN, GP
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BBEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
97
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 9771 OF 2024
PETITIONER:
M/S. RAHMATH GRANITES & CRUSHERS
REPRESENTED BY ITS MANAGING PARTNER, MOOSAKUTTY
HAJI, AGED 71 YEARS, S/O. UNNI MUHAMMED MOLLA ,
RESIDING AT NENDUMKANDATHIL HOUSE, PANNIPPARA
P.O., EDAVANNA, MALAPPURAM, PIN - 676541.
BY ADVS.
SHRI.T.P.SAJID
SMT.SHIFA LATHEEF
SHRI.MUHAMMED HAROON A.N.
SHRI.HASHARURAHIMAN U.
SHRI.MOHEMED FAVAS
SRI.K.P.MOHAMED SHAFI
SMT.SREESHMA B. CHANDRAN
RESPONDENTS:
1 THE DISTRICT GEOLOGIST
MALAPPURAM DISTRICT, MINING AND GEOLOGY
DEPARTMENT, OFFICE OF THE DISTRICT GEOLOGIST, MINI
CIVIL STATION, MANJERI, MALAPPURAM, PIN - 676121.
2 THE DIRECTOR
MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P.O., THIRUVANANTHAPURAM, PIN -
695004.
3 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
WP(C) No. 23150 OF 2023 & Conn. Cases.
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KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
4 MINISTRY OF ENVIRONMENT
FOREST AND CLIMATE CHANGE, PARYAVARAN BHAVAN, NEW
DELHI, REPRESENTED BY ITS DIRECTOR, PIN - 110014.
5 THE SECRETARY
EDAVANNA GRAMA PANCHAYATH, EDAVANNA, MALAPPURAM,
PIN - 676541.
6 THE SECRETARY
THRIKALANGODE GRAMA PANCHAYATH, THRIKILANGODE,
MALAPPURAM DISTRICT, PIN - 676127.
7 THE KERALA STATE POLLUTION CONTROL BOARD
PATTOM P.O., THIRUVANANTHAPURAM REPRESENTED BY ITS
CHAIRMAN, PIN - 695004.
BY ADV SRI.U.K.DEVIDAS
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T. NAVEEN , SC (PCB)
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
99
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 10493 OF 2024
PETITIONER:
THE OTTAPPALAM TALUK KARINKAL QUARRY OPERATORS
INDUSTRIAL CO-OPERATIVE SOCIETY LTD., NO. SIND
(P)-176
CHERPULASSERY P.O, OTTAPPALAM TALUK, PALAKKAD
DISTRICT, REPRESENTED BY ITS PRESIDENT, K.
SUKUMARAN, PIN - 679503.
BY ADVS.
SRI.P.M.ZIRAJ
SHRI.IRFAN ZIRAJ
JACOB SEBASTIAN
WINSTON K.V
ANU JACOB
RESPONDENTS:
1 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA)
K.S.R.T.C BUS TERMINAL COMPLEX, 4TH FLOOR,
THAMPANOOR, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MEMBER SECRETARY, PIN - 695001.
2 THE KERALA STATE POLLUTION CONTROL BOARD
PALAKKAD DISTRICT OFFICE, NEAR DISTRICT PANCHAYAT
OFFICE, PALAKKAD DISTRICT, KERALA, REPRESENTED BY
ITS ENVIRONMENTAL ENGINEER, PIN - 678001.
3 THE GEOLOGIST
PALAKKAD, DISTRICT OFFICE OF THE DEPARTMENT OF
MINING AND GEOLOGY, MUNICIPAL SHOPPING COMPLEX,
WP(C) No. 23150 OF 2023 & Conn. Cases.
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T.B. ROAD, PALAKKAD DISTRICT, PIN - 678014.
4 THE DIRECTOR OF MINING AND GEOLOGY
DIRECTORATE, KESAVADASAPURAM, PATTOM PALACE P.O,
THIRUVANANTHAPURAM, PIN - 695004.
5 THE STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, NORTH SANDWICH
BLOCK, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001.
6 THE MINISTRY OF ENVIRONMENT
FOREST AND CLIMATE CHANGE, INDIRA PARYAVARAN
BHAVAN, JORBAGH ROAD, NEW DELHI, REPRESENTED BY
ITS SECRETARY, PIN - 110003.
BY ADVS
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ORDERS ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
101
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 42746 OF 2023
PETITIONER:
M/S. MACADAM GRANITES PVT.LTD
PANNIKKODE, KUNNISERRI.P.O, ALATHUR, PALAKKAD-678
681, REPRESENTED BY ITS MANAGING DIRECTOR, MR.
RAMANAN.K, AGED 55 YEARS, S/O. KUPPANDI, NANDANAM,
VELIYAKULAM, KODUNTHIRAPULLY.P.O, PALAKKAD, PIN -
678004.
BY ADV SHRI.JOBI JOSE KONDODY
RESPONDENTS:
1 MINISTRY OF ENVIRONMENT
FOREST AND CLIMATE CHANGE INDIRA PARYAVARAN
BHAVAN, JORBAGH ROAD, NEW DELHI, REPRESENTED BY
ITS SECRETARY, PIN - 110003.
2 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA, KERALA) REPRESENTED BY ITS MEMBER
SECRETARY KSRTC BUS TERMINAL COMPLEX,
4TH FLOOR, THAMPANOOR,
THIRUVANANTHAPURAM, PIN - 695001.
3 THE GEOLOGIST
MINING AND GEOLOGY DISTRICT OFFICE,
TOWN BUS STAND COMPLEX,
PALAKKAD, PIN - 678014.
BY ADVS.
SRI. M.P SREEKRISHNAN, SC
SRI. AJITH VISWANATHAN, G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
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THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
103
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 12765 OF 2024
PETITIONER:
SRI. SASIDHARA KURUP. K
AGED 67 YEARS
PANAVILA VEEDU, ELAMBA P.O, AVANAVANCHERRY,
ATTINGAL, CHIRAYINKEEZHU, THIRUVANANTHAPURAM,
PIN - 695103.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE GEOLOGIST
DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY,
THIRUVANANTHAPURAM, PIN - 695004.
2 THE DIRECTOR
MINING AND GEOLOGY, DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P O, TRIVANDRUM, PIN - 695004.
3 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,,
PIN - 695001.
5 KERALA STATE POLLUTION CONTROL BOARD
WP(C) No. 23150 OF 2023 & Conn. Cases.
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DISTIRCT OFFICE, TC 12/96(4,5), PLAMOOD,PATTOM
P.O, THIRUVANANTHAPURAM, PIN - 695004.
6 THE SECRETARY
MUDAKKAL GRAMA PANCHAYAT MUDAKKAL P.O.,
AVANAVANCHERY (VIA), THIRUVANANTHAPURAM, PIN -
695103.
7 MUDAKKAL GRAMA PANCHAYAT
MUDAKKAL P.O., AVANAVANCHERY (VIA),
THIRUVANANTHAPURAM REPRESENTED BY ITS SECRETARY,
PIN - 695103.
8 MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE
REPRESENTED BY ITS DIRECTOR, INDIRA PARYAVARAN
BHAVAN, JORBAGHROAD, NEW DELHI, PIN - 110993.
9 UNION OF INDIA
MINISTRY OF MINES,3RD FLOOR, A WING, SHASTRI
BHAVAN,
NEW DELHI ,REPRESENTED BY ITS SECRETARY,
PIN - 110001.
BY ADVS.
SRI.M.R.SASITH
SHRI.ACHUTH KRISHNAN R., CGC
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T. NAVEEN , SC (PCB)
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 13737 OF 2024
PETITIONER:
JSS GRANITES
ROOM NO. MM 16/1038 Q, JSS SHOPPING MALL, CH BYE
PASS ROAD, KUARUVAMBRAM POST, MALAPPURAM - 676123
REPRESENTED BY ITS MANAGING PARTNER HASIM MALIK,
AGED 38 YEARS, S/O. ABDULLA, RESIDING AT
KUTTASSERRY HOUSE, KUTHUKKAL ROAD, MANJERI P.O,
MANJERI VILLAGE, ERNAD TALUK, MALAPPURAM DISTRICT,
PIN - 676121.
BY ADVS.
SHRI.T.P.SAJID
SRI.K.P.MOHAMED SHAFI
SMT.SHIFA LATHEEF
SRI.P.T.SHAHUL HAMEED
SHRI.MUHAMMED HAROON A.N.
SMT.SREESHMA B. CHANDRAN
SHRI.HASHARURAHIMAN U.
SHRI.MOHEMED FAVAS
RESPONDENTS:
1 STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUST TERMINAL BUILDING, THAMPANOOR,
THIRUVANANTHAPURAM, PIN - 685001.
2 STATE LEVEL EXPERT APPRAISAL COMMITTEE (SEAC)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL BUILDING, THAMPANOOR,
THIRUVANANTHAPURAM, PIN - 685001.
WP(C) No. 23150 OF 2023 & Conn. Cases.
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3 THE DIRECTOR OF MINING & GEOLOGY
DIRECTORATE, KESAVADASAPURAM, PATTOM PALACE PO,
THIRUVANANTHAPURAM, PIN - 695001.
4 MINISTRY OF ENVIRONMENT, FOREST & CLIMATE CHANGE
REPRESENTED BY ITS DIRECTOR, PARYAVRAM BHAVAN, NEW
DELHI, PIN - 110014.
5 THE GEOLOGIST
DEPARTMENT OF MINING AND GEOLOGY, MINI CIVIL
STATION, NEAR DISTRICT COURT, MANJERI, MALAPPURAM,
PIN - 676121.
6 THE KERALA STATE POLLUTION CONTROL BOARD
REPRESENTED BY THE CHIEF ENVIRONMENTAL ENGINEER,
PATTOM.P.O, THIRUVANANTHAPURAM, PIN - 695004.
7 THE SECRETARY
THRIKALANGODE GRAMA PANCHAYAT, THRIKALANGODE,
MALAPPURAM DISTRICT, PIN - 676127.
BY ADV O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF
INDIA
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T. NAVEEN , SC (PCB)
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
107
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 14936 OF 2024
PETITIONER:
MUHAMMED ISMAIL MAKKI
AGED 50 YEARS
S/O. MOIDEEN HAJI, ANAPPARAKKAL HOUSE,
UNNIKULAM POST., KOZHIKODE, PIN - 673574.
BY ADVS.
SRI.N.ANAND
SHRI.RAJESH O.N.
SHRI.ROY ANTONY
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 UNION OF INDIA
MINISTRY OF ENVIRONMENT FOREST AND CLIMATE CHANGE,
INDIRA PARIYAVARAN BHAVAN, JORBHAG ROAD, NEW
DELHI, REPRESENTED BY ITS DIRECTOR, PIN - 110993.
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF MINING
AND GEOLOGY, SECRETARIAT, THIRUVANANTHAPURAM, PIN
- 695001.
3 THE STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
WP(C) No. 23150 OF 2023 & Conn. Cases.
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4 THE DISTRICT LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY
PT USHA ROAD, VELLAYIL, KOZHIKODE, PIN - 673011.
5 THE DIRECTOR OF MINING AND GEOLOGY
KESAVADASAPURAM, PATTOM PALACE P.O.,
THIRUVANANTHAPURAM, PIN - 695004.
6 GEOLOGIST
DISTRICT OFFICE, DEPARTMENT OF MINING & GEOLOGY,
THE BAY END FLOOR, 'C' BLOCK OF CIVIL STATION,
KOZHIKODE, PIN - 673020.
BY ADVS.
SHRI.T.C.KRISHNA, SENIOR PANEL COUNSEL
SMT.H.SUBHALEKSHMI
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
109
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 15677 OF 2024
PETITIONER:
M/S VISMAYA ROCKS PVT. LTD.,
KARTHIKA, KUTTIKKADU P.O, KADAKKAL, KOLLAM
DISTRICT, REPRESENTED BY ITS MANAGING DIRECTOR,
SHRI. M.K BIJU, PIN - 691536.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE GEOLOGIST
DISTRICT OFFICE, OFFICE OF MINING & GEOLOGY,
KOLLAM, PIN - 691002.
2 THE DIRECTOR
MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P O, TRIVANDRUM, PIN - 695004.
3 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY,
SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY
REPRESENTED BY ITS MEMBER SECRETARY,
4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX,
THIRUVANANTHAPURAM, PIN - 695001.
5 MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE
WP(C) No. 23150 OF 2023 & Conn. Cases.
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INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI,
REPRESENTED BY ITS DIRECTOR, PIN - 110993.
6 UNION OF INDIA
MINISTRY OF MINES, 3RD FLOOR, A WING, SHASTRI
BHAVAN, NEW DELHI, REPRESENTED BY ITS SECRETARY,
PIN - 110001.
BY ADV O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF
INDIA
SRI. M.P SREEKRISHNAN, SC
SRI. T. NAVEEN, SC
SMT. DEEPA NARAYANAN, SR. G.P
SMT. CHITRA CHANDRASEKHARAN, SC
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
111
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 21091 OF 2024
PETITIONER:
M/S. K.V. BLUE METALS
T.C. 36/999, T.R. SUKUMARAN NAIR, ROAD,
PERUMTHANNI, THIRUVANANTHAPURAM. REPRESENTED BY
ITS MANAGING PARTNER, SRI. R.J. KARUNANIDHI, PIN -
695008.
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL
SRI.S.SREEDEV
SRI.RONY JOSE
SHRI.LEO LUKOSE
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SHRI.DERICK MATHAI SAJI
SHRI.KARAN SCARIA ABRAHAM
SHRI.DAVID VARGHESE THOMAS
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY, MINISTRY OF
ENVIRONMENT, FORESTS AND CLIMATE CHANGE, INDIRA
PARYAVARAN HAWAN, JORBAGH ROAD, NEW DELHI, PIN -
110003.
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY,
DEPARTMENT OF INDUSTRIES,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
WP(C) No. 23150 OF 2023 & Conn. Cases.
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3 THE DIRECTOR OF MINING AND GEOLOGY
DIRECTORATE OF MINING AND GEOLOGY, PATTOM P.O,
THIRUVANANTHAPURAM, PIN - 695004.
4 THE DISTRICT GEOLOGIST
DEPARTMENT OF MINING AND GEOLOGY, DISTRICT OFFICE,
PATTOM P.O, THIRUVANANTHAPURAM, PIN - 695004.
5 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
K.S.R.T.C BUS TERMINAL COMPLEX, 4TH FLOOR,
THAMPANOOR, THIRUVANANTHAPURAM, REPRESENTED BY ITS
MEMBER SECRETARY, PIN - 695001.
6 KERALA STATE POLLUTION CONTROL BOARD
DISTRICT OFFICE, PLAMOODU, PATTOM P.O,
THIRUVANANTHAPURAM, REPRESENTED BY ITS
ENVIRONMENTAL ENGINEER, PIN - 695004.
7 KARAVARAM GRAMA PANCHAYAT
KARAVARAM P.O, THIRUVANANTHAPURAM, REPRESENTED BY
ITS SECRETARY, PIN - 695605.
BY ADVS.
SHRI.T.C.KRISHNA, SENIOR PANEL COUNSEL
SRI.BIJU BALAKRISHNAN,SC,BANK OF MAHARASHTRA
O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T. NAVEEN, SC (PCB)
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR HEARING
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
113
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 22734 OF 2024
PETITIONER(S):
ABDUL RAHIMAN.C
AGED 72 YEARS
S/O.ISMAIL,CHELAMADATHIL HOUSE, P.O. ,
CHATHANGOTTUPURAM,WANDOOR, MALAPPURAM DISTRICT,
PIN - 679328.
BY ADVS.
SRI. K.MOHANAKANNAN
SMT. A.R.PRAVITHA
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY SECRETARY TO GOVERNMENT, MINISTRY
OF FOREST, ENVIRONMENT AND CLIMATE CHANGE, INDIRA
PARYAVARAN BHAWAN JORBAGH ROAD, NEW DELHI, PIN -
110003.
2 STATE ENVIRONMENTAL IMPACT ASSESSMENT
AUTHORITY(SEIAA-KERALA)
REPRESENTED BY MEMBER SECRETARY, KSRTC BUS
TERMINAL COMPLEX, THIRUVANANTHAPURAM, PIN -
695001.
3 KERALA STATE POLLUTION CONTROL BOARD
THIRUVANANTHAPURAM,PLAMOODU - THEKKAMOODU
ROAD,NEAR RAYMOND SHOP, PATTOM,
THIRUVANANTHAPURAM,REPRESENTED BY ITS CHAIRMAN,
PIN - 695004.
WP(C) No. 23150 OF 2023 & Conn. Cases.
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4 THE ENVIRONMENTAL ENGINEER
POLLUTION CONTROL BOARD,NO.19, 269-A, MALAPPURAM -
PERINTHALMANNA ROAD, UP HILL,MALAPPURAM,, PIN -
676505.
5 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY.,SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
6 THE DIRECTOR OF MINING AND GEOLOGY
DIRECTORATE, KESAVADASAPURAM, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004.
7 THE GEOLOGIST
DISTRICT OFFICE, OFFICE OF THE MINING AND GEOLOGY,
MINI CIVIL STATION MANJERI, MALAPPURAM DISTRICT,
PIN - 676505.
BY ADV O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF
INDIA
SRI. M.P SREEKRISHNAN
SRI. T. NAVEEN, SC (PCB)
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
115
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 23808 OF 2024
PETITIONER:
M/S. SHAH QUARRY
THEKKUVILAMELATHIL KUDAVATTOOR P.O, KOTTARAKKARA,
KOLLAM REPRESENTED BY ITS MANAGING PARTNER, S.
SHAJI, PIN - 691509.
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL
SRI.S.SREEDEV
SRI.RONY JOSE
SHRI.LEO LUKOSE
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SHRI.DERICK MATHAI SAJI
SHRI.KARAN SCARIA ABRAHAM
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY, MINISTRY OF
ENVIRONMENT, FORESTS AND CLIMATE CHANGE, INDIRA
PARYAVARAN BHAWAN, JORBAGH ROAD, NEW DELHI, PIN -
110003.
2 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY, DEPARTMENT
OF INDUSTRIES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
3 DIRECTOR OF MINING AND GEOLOGY
DIRECTORATE OF MINING AND GEOLOGY, PATTOM P.O,
THIRUVANANTHAPURAM, PIN - 695004.
WP(C) No. 23150 OF 2023 & Conn. Cases.
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4 THE DISTRICT GEOLOGIST
DEPARTMENT OF MINING AND GEOLOGY, DISTRICT OFFICE,
ASRAMAM, KOLLAM, PIN - 691008.
5 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
K.S.R.T.C BUS TERMINAL COMPLEX, 4TH FLOOR,
THAMPANOOR, THIRUVANANTHAPURAM. REPRESENTED BY ITS
MEMBER SECRETARY, PIN - 695001.
BY ADV O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF
INDIA
SRI. M.P SREEKRISHNAN, SC
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
117
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 30027 OF 2024
PETITIONER:
M/S.GAYATHRI ROCK PRODUCT
THOTTUMPALLA, PAZHAMBALAKKODE P.O, PALAKKAD
-678544 REPRESENTED BY ITS MANAGING PARTNER P.P
VINCENT, S/O. PAPPU, AGED 50 YEARS, PAYYAPPALLY
HOUSE, KALADY P.O., ERNAKULAM, PIN - 683574.
BY ADV SHRI.K.J.MANU RAJ
RESPONDENTS:
1 STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA)
KERALA
K.S.R.T C.BUS TERMINAL COMPLEX, 4TH FLOOR,
THAMPANOOR, THIRUVANANATHAPURAM. REPRESENTED BY
ITS MEMBER SECRETARY, PIN - 695001.
2 DISTRICT GEOLOGIST
OFFICE OF THE DISTRICT GEOLOGIST, DEPARTMENT OF
MINING & GEOLOGY, PALAKKAD, PIN - 678014.
3 KERALA STATE POLLUTION CONTROL BOARD
PALAKKAD DISTRICT OFFICE, KENATHUPARAMBU
KUNATHURNEDU, PALAKKAD, REPRESENTED BY ITS
ENVIRONMENTAL ENGINEER, PIN - 678001.
4 MINISTRY OF ENVIRONMENT, FOREST & CLIMATE CHANGE
INDIRA PARYAVARANBHAVAN, JORBAGH ROAD, NEW DELHI,
REPRESENTED BY ITS DIRECTOR, PIN - 110993
BY ADV O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF
WP(C) No. 23150 OF 2023 & Conn. Cases.
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INDIA
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T.NAVEEN, SC (PCB)
SMT.O.M.SHALINA
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
119
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 30474 OF 2024
PETITIONER:
GOWTHAM V. PAVITHRAN
PROPRIETOR, M/S. MEGHA GRANITES, VATTAPPARA HOUSE,
KARATTUPALLIKARA, PERUMBAVOOR, ERNAKULAM, PIN -
683542.
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL
SRI.S.SREEDEV
SRI.RONY JOSE
SHRI.LEO LUKOSE
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SHRI.DERICK MATHAI SAJI
SHRI.KARAN SCARIA ABRAHAM
SHRI.ITTOOP JOY THATTIL
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY, MINISTRY OF
ENVIRONMENT, FORESTS AND CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN,
JORBAGH ROAD,
NEW DELHI, PIN - 110003.
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY,
DEPARTMENT OF INDUSTRIES,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
WP(C) No. 23150 OF 2023 & Conn. Cases.
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3 THE DIRECTOR OF MINING AND GEOLOGY
DIRECTORATE OF MINING AND GEOLOGY, PATTOM P.O.,
THIRUVANANTHAPURAM, PIN - 695004.
4 THE DISTRICT GEOLOGIST
DEPARTMENT OF MINING AND GEOLOGY, DISTRICT OFFICE,
CIVIL STATION, ERNAKULAM, PIN - 682030.
5 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
K.S.R.T.C BUS TERMINAL COMPLEX, 4TH FLOOR,
THAMPANOOR, THIRUVANANTHAPURAM. REPRESENTED BY ITS
MEMBER SECRETARY, PIN - 695001.
BY ADVS.
SHRI.R.MURALEEKRISHNAN (MALAKKARA), CGC
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SRI. M.P SREEKRISHNAN, SC
SRI. AJITH VISWANATHAN, G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
121
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 33551 OF 2024
PETITIONER:
THOMAS MATHAI
AGED 81 YEARS
CHENGALATHU HOUSE, PATHANAMTHITTA P.O,
PATHANAMTHITTA, PIN - 689645.
BY ADVS.
SRI.JACOB P.ALEX
SRI.JOSEPH P.ALEX
SHRI.MANU SANKAR P.
SHRI.AMAL AMIR ALI
RESPONDENTS:
1 DISTRICT GEOLOGIST
PATHANAMTHITTA, DISTRICT OFFICE, DEPARTMENT OF
MINING & GEOLOGY, NEAR KENDRIYA VIDYALAYA, ADOOR
P. O., PATHANAMTHITTA, PIN - 691523.
2 THE DIRECTOR, MINING AND GEOLOGY
DIRECTORATE OF MINING AND GEOLOGY,
KESAVADASAPURAM, PATTOM PALACE P O.,
THIRUVANANTHAPURAM, PIN - 695004.
3 STATE ENVIRONMENTAL IMPACT ASSESSMENT AUTHORITY
(SEIAA), KERALA
REPRESENTED BY ITS MEMBER SECRETARY, DIRECTORATE
OF ENVIRONMENTAL AND CLIMATE CHANGE, 4TH FLOOR,
KSRTC BUS TERMINAL, THAMPANOOR,
THIRUVANANTHAPURAM, KERALA,
PIN - 695001.
WP(C) No. 23150 OF 2023 & Conn. Cases.
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4 UNION OF INDIA
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHALLENGE, INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD,
NEW DELHI,
PIN - 110993.
5 ROSHAN SHERI EAPEN
AGED 48 YEARS, CHERUVAZHAKUNNIL HOUSE,
ATHUMPUMKUALM P.O, KONNITHAZHAM VILLAGE,
PATHANAMTHITTA - 689653 ( SOUGHT TO BE
IMPLEADED ).
BY ADVS.
SHRI.C.DINESH, CGC
SHRI.JOHNY K.GEORGE
SMT. ATHULYA MARTIN
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
123
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 35708 OF 2024
PETITIONER:
HIGHRANGE GRANITES
AGED 58 YEARS
BALAGRAM P.O., IDUKKI DISTRICT,
REP.BY ITS AUTHORIZED SIGNATORY
RAJI MATHEW, PIN - 685552.
BY ADVS.
SHRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
SMT.LEKSHMI P. NAIR
SMT.VINEETHA BOSE
SMT.CINDIA S.
SMT.GAYATHRI G.
RESPONDENTS:
1 DIRECTOR
DIRECTORATE OF MINING AND GEOLOGY,
KESAVADASAPURAM, PATTOM PALACE P.O.,
TRIVANDRUM, PIN - 695004.
2 KERALA STATE ENVIRONMENTAL IMPACT ASSESSMENT
AUTHORITY
4TH FLOOR, KSRTC BUS TERMINAL COMPLEX,
THAMPANOOR, TRIVANDRUM,
REPRESENTED BY ITS MEMBER SECRETARY,
PIN - 695001.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
124
3 DISTRICT COLLECTOR
CIVIL STATION, PAINAVU, IDUKKI, PIN - 685603.
4 GEOLOGIST
IDUKKI, DEPARTMENT OF MINING AND GEOLOGY, DISTRICT
OFFICE, MINI CIVIL STATION, THODUPUZHA, PIN -
685584.
5 KERALA STATE BIO DIVERSITY BOARD
KAILASAM, KOWDIAR PO., TRIVANDRUM. REPRESENTED BY
ITS CHAIRMAN, PIN - 695003.
6 UNION OF INDIA REP BY SECRETARY
MINISTRY OF ENVIRONMENT AND FOREST & CLIMATE
CONTROL LODY COLONY. NEW DELHI, PIN - 110003.
BY ADV O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF
INDIA
BY ADV SRI. AJITH VISWANATHAN
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T. NAVEEN , SC (PCB)
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED
CASES, THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
125
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 40570 OF 2024
PETITIONER:
M/S. NILA SANDROCK GRANITES PRIVATE LIMITED
REGD.OFFICE : X/110A, VADANAMKURUSSI P.O, SHORNUR,
PALAKKAD DISTRICT. REPRESENTED BY ITS DIRECTOR,
SHRI. NOUSHAD C.A, PIN - 679621.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE GEOLOGIST
DISTRICT OFFICE, DEPARTMENT OF MINING & GEOLOGY,
PALAKKAD, PIN - 678014.
2 THE DIRECTOR
MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P.O, TRIVANDRUM, PIN - 695004.
3 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
5 MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
126
INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI.
REPRESENTED BY ITS DIRECTOR, PIN - 110993.
6 UNION OF INDIA
3RD FLOOR, A WING, SHASTRIBHAVAN, NEW DELHI,
REPRESENTED BY ITS SECRETARY, PIN - 110001.
BY ADVS.
O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SHRI.ANILKUMAR C.R., CGC
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T. NAVEEN , SC (PCB)
SRI. AJITH VISWANATHAN, G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
127
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 40727 OF 2024
PETITIONER:
M/S POWER STONE PRODUCTS
KODIYATHOOR VILLAGE & PANCHAYAT, KOZHIKODE TALUK,
KOZHIKODE DISTRICT. REPRESENTED BY ITS MANAGING
PARTNER SRI.SUKUMARAN.E, PIN - 673602.
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
RESPONDENTS:
1 THE GEOLOGIST
DISTRICT OFFICE, OFFICE OF MINING & GEOLOGY,
KOZHIKODE, PIN - 673020.
2 THE DIRECTOR
MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM,
PATTOM PALACE P.O, TRIVANDRUM, PIN - 695004.
3 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
4 KERALA STATE POLLUTION CONTROL BOARD
3RD FLOOR, ZAMORIAN'S SQUARE BUILDING, LINK RD,
PALAYAM, KOZHIKODE, KERALA, PIN - 673002.
5 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
128
KSRTC BUS TERMINAL COMPLEX, THIRUVANANTHAPURAM,
PIN - 695001.
6 MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE
INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI,
REPRESENTED BY ITS DIRECTOR, PIN - 110993.
7 UNION OF INDIA
MINISTRY OF MINES, 3RD FLOOR, A WING, SHASTRI
BHAVAN, NEW DELHI. REPRESENTED BY ITS SECRETARY,
PIN - 110001.
BY ADV O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF
INDIA
SRI. M.P SREEKRISHNAN, SC (SEIAA) (SEAC)
SRI. T. NAVEEN , SC (PCB)
SMT. DEEPA NARAYANAN, SR. G.P
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
129
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 26TH DAY OF AUGUST 2025 / 4TH BHADRA, 1947
WP(C) NO. 44547 OF 2024
PETITIONER:
JIJO JOY
AGED 48 YEARS
S/O. JOY P.J., PUTHENPURAYIL HOUSE, KANAMVAYAL
P.O, RAJAGIRI, PULINGOME VILLAGE, CHERUPUZHA
PANCHAYATH, KANNUR DISTRICT, PIN - 670511.
BY ADVS.
SRI.V.HARISH
SHRI.P.DEEPAK (SR.)
SRI.RAJAN VISHNURAJ
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY, MINISTRY OF
ENVIRONMENT FOREST AND CLIMATE CHANGE, INDIRA
PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI, PIN -
110003.
2 THE SECRETARY
MINISTRY OF ENVIRONMENT FOREST AND CLIMATE
CHANGE, INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD,
NEW DELHI,
PIN - 110003.
3 STATE OF KERALA
REPRESENTED BY THE SECRETARY, DEPARTMENT OF
INDUSTRIES, SECRETARIAT, THIRUVANANTHAPURAM, PIN
- 695001.
4 STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
130
KSRTC TERMINAL COMPLEX, THAMPANOOR,
THIRUVANANTHAPURAM, PIN - 695014.
5 DIRECTOR OF MINING AND GEOLOGY
DIRECTORATE OF MINING AND GEOLOGY,
KESAVADASAPURAM, THIRUVANANTHAPURAM, PIN -
695014.
6 THE GEOLOGIST
DISTRICT OFFICE, DEPARTMENT OF MINING & GEOLOGY,
CIVIL STATION, KANNUR, PIN - 670002.
7 KERALA STATE POLLUTION CONTROL BOARD
DISTRICT OFFICE, TC 12/96(4,5) PLAMOODU, PATTOM
P.O., TRIVANDRUM - REPRESENTED BY ITS CHAIRMAN,
PIN - 695004.
8 CHERUPUZHA GRAMA PANCHAYATH,
CHERUPUZHA, KANNUR DISTRICT,
REPRESENTED BY ITS SECRETARY, PIN - 670511.
9 KABANI BLUE METALS PRIVATE LIMITED
REGISTERED OFFICE MANGATTUNJALIL HOUSE, PULLU
P.O, THRISSUR DISTRICT. REPRESENTED BY ITS
MANAGING DIRECTOR, VIVEK VIJAYAN, PIN - 680641.
*ADDL.R10 M/S.PENTA GRANITES
NEETHIPURAM, ELAVAMPADAM P.O., PALAKKAD,
REPRESENTED BY ITS MANAGING PARTNER, SRI.P.J.
JOSHY.
*ADDL.R11 M/S.PEEJAY GRANITES
CHITTADI P.O., PALAKKAD, REPRESENTED BY ITS
MANAGING PARTNER, SRI.P.J. JOSHY.
*ADDL.R12 M/S.ALJOUF BLUE METALS
CHEROOR POST, THRISSUR, REPRESENTED BY ITS
MANAGING PARTNER SRI.ANIYAN MATHEW.
*ADDL.R13 M/S.ROCKSHELL GRANITES AND SAND PVT. LTD.,
CHOROTTOOR P.O., OTTAPPALAM, PALAKKAD REPRESENTED
BY ITS MANAGING DIRECTOR, JOSEPH S.ALUKKAL.
*ADDL R10 TO ADDL R13 ARE IMPLEADED AS PER THE
ORDER DATED 25/06/2025 IN I.A.NO.1/2025 IN
WP(C)44547/2024.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
131
**ADDL.R14 QUARRY EC HOLDERS' ASSOCIATION
KERALA STATE COMMITTEE, REGISTRATION NO.
KKD/CA/393/2019, KALATHINGALS, T.C. 27/2184,
CHIRAKKULAM ROAD, THIRUVANANTHAPURAM, REPRESENTED
BY ITS WORKING PRESIDENT
***ADDL.R14 IS IMPLEADED AS ADDL R14 AS PER THE
ORDER DATED 25/06/2025 IN I.A.NO.5/2025 IN
WP(C)44547/2024.
BY ADVS.
SRI.K.S.BHARATHAN, SENIOR PANEL COUNSEL
SRI.V.M.KRISHNAKUMAR, R9
SRI RANJITH THAMBAN SR. R9
SRI.PHILIP J.VETTICKATTU, R10-13
SMT.SARITHA THOMAS, R14
SRI.SAURAV THAMPAN
SMT.NEENU BERNATH
SRI.SAJU S. DOMINIC
SMT.V.USHA NANDINI
SRI.SAHL ABDUL KADER
SRI M.P SREEKRISHNAN, SC (SEIAA, SEAC)
SMT. RAMOLA NAYANPALLY, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.07.2025, ALONG WITH WP(C).23150/2023 AND CONNECTED CASES,
THE COURT ON 26.08.2025 DELIVERED THE FOLLOWING:
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
132
'C.R'
COMMON JUDGMENT
Dated this the 26th day of August, 2025 The Ministry of Environment, Forest and Climate Change (MoEF & CC) in the Central Government issued a notification, S.O. 1807(E) dated 12.04.2022 extending the validity period of the Environmental Clearance ('E.C.', for short) for certain projects and activities. A clarification, in the nature of an Official Memorandum ('O.M.', for short) dated 13.12.2022 followed. As many as 66 Writ Petitions have been filed seeking the benefit of that notification, read with the above O.M. However, one Writ Petition, W.P.(C) No.44547/2024, is filed challenging its constitutional vires. The learned Amicus appointed leans in favour of that numero uno. It appears that the petitioners in the genus are in trouble.
The notification S.O.1807(E) and the clarificatory O.M, produced at Exts.P8 and P9 respectively in W.P(C) No.44547/2024, are under challenge. Treating the said Writ Petition as the leading case, the impugned documents under challenge are hereinafter referred to as Ext.P8 notification and Ext.P9 O.M, respectively.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 133
2. Background Facts:
It is necessary to record the genesis of introducing an additional requirement of Environmental Clearance for certain projects and activities, for which solitary purpose, the Environment Impact Notification, 2006, was issued in accord with the powers conferred under the Environment (Protection) Act, 1986 and Environment (Protection) Rules, 1986 ('E.P. Act' and 'E.P. Rules', for short).
3. Prior to the EIA Notification of 27 January 1994 issued under the Environment (Protection) Act, 1986, there was no statutory requirement for environmental clearance. The 1994 Notification mandated prior environmental clearance for specified categories of projects, including mining of major minerals over five hectares, with the MoEF & CC as the sole authority. By EIA Notification, 2006 (Notification dated 14.09.2006), State Level Environment Impact Assessment Authorities (SEIAA) and State Level Expert Appraisal Committees (SEAC) were constituted, with SEAC empowered to screen Category B projects into B1 (requiring EIA and public consultation) and B2 (exempting both). In Deepak Kumar v.
State of Haryana, [2012 (4) SCC 629], the Hon'ble Supreme WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 134 Court directed the Central Government to implement the Minor Minerals Conservation and Development Rules, 2010, and directed States and Union Territories to frame rules under Section 15 of the M.M.D.R. Act, 1957, in line with the MoEF & CC guidelines, further directing that, until such rules were implemented, all minor mineral leases, including renewals and those below five hectares, shall be granted only after obtaining prior environmental clearance from the MoEF & CC.
4. Consequently, in the year 2012, as per O.M. dated 18.05.2012, it was decided that, in view of the Supreme Court judgment in Deepak Kumar (supra), all mining projects of minor minerals including their renewal, irrespective of the size of the lease, would thenceforth require prior E.C. Subsequently, O.Ms dated 24.06.2013 and 24.12.2013 were issued, of which the latter provided guidelines regarding category 'B' projects/activities into category 'B1' and 'B2'.
5. Thereafter, the Mines and Minerals (Development and Regulation) Amendment Act, 2015, was brought in, extending the tenure of mining leases to fifty years. Pursuant thereto, the Central Government, by Notification dated 15.01.2016, WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 135 brought in amendment to the EIA Notification, 2006, introducing Clause 3A, constituting District Level Environment Impact Assessment Authorities (DEIAA) and District Level Expert Appraisal Committees (DEAC) to deal with small-scale activities, including mining of areas below five hectares. The notification also provided in Appendix X, the procedure for preparing the District Survey Report (DSR), and in Appendix XI, the procedure for granting environmental clearance for mining of minor minerals, including cluster situations. Thereafter, on 25.04.2016, O.A.No.200/2016 and connected matters (Rajeev suri v. Union of India and connected matters) were filed before the National Green Tribunal, challenging the said Notification dated 15.01.2016.
6. In furtherance of the directions in Deepak Kumar (supra), the MoEF & CC issued Notification dated 01.07.2016, mandating that all formalities applicable for the grant of E.C. by State Level Authorities would equally apply to E.Cs granted by District Level Committees, making such adherence obligatory.
7. The notification dated 15.01.2016 constituting the DEIAA WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 136 and DEAC was challenged before the Principal Bench of the National Green Tribunal in O.A.No.186/2016 (Satendra Pandey v MoEF & CC and Another). By Order dated 13.09.2018, the Tribunal found that the procedure for grant of E.C. by DEIAA for areas between 0 to 5 Hactares falling under category B2 is inconsistent with the directions of the Hon'ble Supreme Court in Deepak Kumar (supra). Accordingly, directions were issued by the Tribunal to bring the said notification dated 15.01.2016 in consonance with the directions in Deepak Kumar (supra). The Order further directed that E.Cs be granted by the SEIAA on the recommendation of SEAC, instead of the DEIAA/DEAC. As per paragraph 25 of the said Order, the MoEF & CC was directed to take appropriate steps to revise the procedure prescribed in the Notification dated 15.01.2016.
Pursuant thereto, the MoEF & CC issued an O.M. dated 12.12.2018 in compliance with the said Order. Thereafter, in 2019, the Union of India filed Civil Appeal Nos.3799- 3800/2019 titled 'Union of India v. Rajiv Suri' before the Hon'ble Supreme Court challenging the NGT's directions. In 2020, against the same Orders of the NGT, the Quarry Environmental Clearance Holders Association [the additional 14th respondent in W.P.(C) No.44547/2024] also filed Civil WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 137 Appeal No.6611 of 2020. By Order dated 31.01.2020 in Civil Appeal Nos.3799-3800/2019, the Hon'ble Supreme Court directed that coercive steps in execution be deferred.
8. In the meantime, the validity period of five years fixed by SEIAA in the E.Cs were challenged in T. Mathew Abraham v.
State Level Environment Impact Assessment Authority [2020 (6) KHC 596]. A learned single Judge of this Court held that the SEIAA, being a body constituted to exercise the powers of the Central Government under the 2006 Notification, cannot act contrary to its provisions and that environmental clearances must be issued for the 'project life'.
9. In the context of re-appraisal of E.Cs directed by the NGT, several O.Ms were issued by the Ministry, which are not germane for consideration, having regard to the scope of the challenge posed in this Writ Petition and hence not referred to. Ultimately, the impugned Ext.P8 notification, S.O.1807(E), was issued, followed by the impugned clarification, vide Ext.P9 O.M. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 138
10. Ext.P8 notification:
With the above introduction, the subject notification, in full, is extracted herebelow:
"S.O. 1807(E).--WHEREAS, the Central Government in the erstwhile Ministry of Environment and Forests, in exercise of its powers under sub-section (1) and clause (v) of sub- section (2) of section (3) of the Environment (Protection) Act, 1986 has published the Environment Impact Assessment Notification, 2006 (hereinafter referred to as the said notification), vide number S.O.1533 (E), dated the 14th September, 2006 for mandating prior environmental clearance for certain category of projects;
And whereas, based on the past experiences, it is noted that Nuclear Power Projects and Hydro Power Projects have high gestation period due to various issues such as geological surprises, delay in Forest Clearance, land acquisition, local issues, rehabilitation and resettlement, etc., which are often beyond the control of project proponent and in this context, the Central Government deems it necessary to extend the validity of Environmental Clearance (EC) for such projects;
And whereas, for other projects also, considering the time taken for addressing local concerns including environmental issues related to the implementation of such projects, the Central Government deems it necessary to extend the validity of such ECs;
And whereas, as per the provisions of Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957), on and from the date of commencement of the Mines and Minerals (Development and Regulation) Amendment Act, 2015, all mining leases are being granted for a period of fifty years, and accordingly, the Central Government deems it necessary to align the validity of mining ECs which is currently permissible up to a maximum duration of thirty years, subject to review and appropriate environmental safeguards;
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 139 Now therefore, in exercise of the powers conferred by sub-section (1) and clause (v) of sub-section (2) of section 3 of the Environment (Protection) Act, 1986 (29 of 1986), read with sub-rule (4) of rule 5 of the Environment (Protection) Rules, 1986, the Central Government, after having dispensed with the requirement of notice under clause (a) of sub-rule (3) of rule 5 of the said rules in public interest, hereby makes the following further amendments in the notification of the Government of India, in the erstwhile Ministry of Environment and Forests, number S.O. 1533 (E), dated the 14th September, 2006, namely:-
In the said notification,-
(i) in paragraph 9,-
(a) for sub paragraphs (i) and (ii), the following sub-
paragraphs shall be substituted, namely:- (i) The "Validity of Environmental Clearance" is meant the period from which a prior Environmental Clearance is granted by the regulatory authority, or may be presumed by the applicant to have been granted under sub-paragraph (iii) of paragraph 8, to the start of production operations by the project or activity; or completion of all construction operations in case of construction projects relating to item 8 of the Schedule, to which the application for prior environmental clearance refers:
Provided that in the case of mining projects or activities, the validity shall be counted from the date of execution of the mining lease.
(ii) The prior environmental clearance granted for an existing or new project or activity shall be valid for a period of,-
(a) thirteen years in the case of River Valley projects or activities [item 1(c) of the Schedule];
(b) fifteen years in the case of Nuclear power projects or activities and processing of nuclear fuel [item 1(e) of the Schedule];
(c) ten years in the case of all other projects and activities other than the Mining projects and River Valley WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 140 Projects and Nuclear power projects referred to in clauses
(a) and (b).
(iii) In the case of Area Development projects and Townships [item 8(b)], the validity period of ten years shall be limited only to such activities as may be the responsibility of the applicant as a developer:
Provided that the period of validity of Environmental Clearance with respect to the Projects and Activities listed in this sub- paragraph and sub-paragraphs (ii) may be extended in respect of valid Environmental Clearance, by the regulatory authority concerned by a maximum period of two years in the case of River Valley projects, five years in the case of Nuclear power projects and processing of nuclear fuel and one year in the case of all other projects, if an application is made in the laid down proforma to the regulatory authority by the applicant within the validity period of the existing Environment Clearance:
Provided further that the regulatory authority may also consult the concerned Expert Appraisal Committee before grant of such extension.
(iv) The prior Environmental Clearance granted for mining projects shall be valid for the project life as laid down in the mining plan approved and renewed by competent authority, from time to time, subject to a maximum of thirty years, whichever is earlier:
Provided that the period of validity of Environmental Clearance with respect to projects or activities included in this sub-paragraph may be extended by another twenty years, beyond thirty years, subject to the condition that the adequacy of the existing environmental safeguards laid down in the existing Environmental Clearance shall be examined by concerned Expert Appraisal Committee every five years beyond thirty years, on receipt of such application in the laid down proforma from the Project Proponent within the maximum validity period of Environmental Clearance of thirty years, and subsequently on receipt of such application in the laid down proforma from the Project Proponent within the validity period of WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 141 the extended Environment Clearance, every five years for incorporating such additional environment safeguards in the Environmental Management Plan, as may be deemed necessary, till the validity of the mining lease or end of life of mine or fifty years, whichever is earlier.";
(b) for the brackets, figures and words "(iii) Where the application for extension under sub-paragraphs (i) and
(ii) has been filed", the following shall be substituted, namely:-
"(v) Where the application for extension under sub-
paragraphs (ii), (iii) and (iv) has been filed in the laid down proforma".
(Underlined, for emphasis).
11. Ext.P9 O.M.:-
Ext.P8 notification is clarified by Ext.P9 Office Memorandum dated 13.12.2022, which is also extracted here below, in full.
"Subject: Clarification on the amendment to EIA Notification 2006 issued vide S.O. No. 1807(E) dated 12/04/2022 with regard to validity of Environment Clearance - regarding. The Ministry of Environment, Forest and Climate Change (MoEF&CC) vide notification no. S.O. No. 1807(E) dated 12/04/2022 amended the provisions of EIA Notification, 2006 regarding validity of Environment Clearance as mentioned below:
Type of Project Earlier Further Increased Further
E.C. extendable E.C. extendabl
validity for (Years) validity e for
(Years) (B) (Years) (C) (Years)
(A) (D)
River Valley 10 3 13 2
projects
Nuclear projects 7 3 15 5
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
142
Projects other than 7 3 10 1
River 7 3 10 1
Valley, Nuclear and
Mining Projects
Mining Projects 30 30 (Subject 20
to adequacy
of EIA/EMP
to be
reviewed
every 5
years after
30 Years)
2. The Ministry is in receipt of representations from different stakeholders seeking clarification on the validity of Environment Clearance for different developmental projects in pursuance to the aforementioned Notification. The matter has been examined and it is to clarify that the applicability of the Notification is as under:
i. The validity of the Environmental Clearances, which had not expired as on the date of publication of Notification i.e. 12/04/2022, shall stand automatically extended to respective increased validity as mentioned at para no. 1 column (C) above:
Provided that the period of validity of Environmental Clearance with respect to the type of Projects and Activities listed at Para 1 above may be extended in respect of valid Environmental Clearance, by the regulatory authority concerned, by a maximum period of years as indicated at Para No. 1 Column (D) above, if an application is made in the laid down proforma to the regulatory authority by the applicant as per the provisions of EIA Notification 2006:
Provided further that the regulatory authority may also consult the concerned Expert Appraisal Committee before grant of such extension.
ii. The Environment Clearances for which the project proponents have submitted the application for extension of validity as per the provisions of the EIA Notification 2006 as on the date of publication of Notification i.e. 12/04/2022, shall stand automatically WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 143 extended to respective increased validity as mentioned at Para no. 1 column (C) above.
3. This is issued with the approval of Competent Authority."
(Underlined, for emphasis) Thus, in the light of the impugned Ext.P8 notification, as clarified by the impugned Ext.P9 O.M, the petitioners claim that the E.Cs granted to them have a validity period of 30 years though the period stipulated in those E.Cs were only 5 years.
12. The compass of controversy:
In the 66 Writ Petitions preferred claiming the benefit of the Ext.P8 notification, the issue is one pertaining to the interpretation and the effect of the said notification. According to the petitioners, the Environmental Clearance granted for mining projects shall be valid for the 'project life as laid down in the mining plan' as per the above referred amendment brought in to clause no.9 of the EIA Notification and the term 'project life' means the 'mine life', subject to a maximum of 30 years, whichever is earlier.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 144
13. As already indicated, in the solitary Writ Petition, W.P(C) No. 44547 of 2024, the subject matter of challenge is the constitutional vires of the Ext.P8 notification and Ext.P9 O.M, on various counts. It is noteworthy that the petitioner in that Writ Petition had posed the challenge to the subject notification, only in the context of the E.C. issued to the 9th respondent quarry, primarily. The E.Cs issued by DEIAA, for mining projects, are also generally under challenge. The petitioner seeks a declaration that Ext.P8 notification and Ext.P9 O.M. are ultra vires the Constitution and inconsistent with the provisions of the Environment (Protection) Act, 1986. Several grounds are raised to challenge the constitutional validity of the subject notification, about which detailed reference will be made during the course of the judgment.
14. Having regard to the complexity of the issues involved in these Writ Petitions, this Court appointed Advocate Ramola Nayanpally as Amicus Curiae.
15. W.P.(C) No.44547/2024:-
Heard Smt. Ramola Nayanpally, the learned Amicus; WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 145 Sri. V. Harish, learned counsel for the petitioner in W.P(C) No.44547/2024; Sri.K.S.Bharathan, Senior Panel Counsel on behalf of the Union of India, as also, the MoEF & CC; Sri. M.P. Sreekrishnan, on behalf of the SEIAA; Sri. S. Kannan, Senior Government Pleader, on behalf of the Director of Geology of the State, as also, the Geologist; Sri. T. Naveen for the State Pollution Control Board and Sri. Ranjith Thamban, learned Senior Counsel, duly instructed by Sri. B.M. Krishnakumar, on behalf of the 9th respondent.
16. It may, in this context, to be pointed out that additional R10 to R13 and additional R14 filed two separate petitions for impleading themselves in this Writ Petition, on the premise that they are vitally affected if the Writ Petition is allowed. The impleading petitions were allowed, vide separate Order. Adv. Philip J. Vettickattu, on behalf of R10 to R13 and Adv.Saritha Thomas and Adv.Usha Nandini on behalf of Additional 14th respondent, were heard.
17. W.P(C) No.23150/2023 and connected matters:-
Heard the learned counsel for the petitioners and the respondents in the respective Writ Petitions. The names are WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 146 not referred to since there are 66 cases altogether. However, their arguments will be referred to during the course of discussion.
18. Arguments of Sri.V.Harish, learned counsel for the petitioner in W.P(C) No. 44547/24:-
The petitioner styles himself as an affected party due to the illegal and unscientific mining conducted by the 9 th respondent entity, which is being done at a distance of 400 metres only from the petitioner's place of residence, with his family. Petitioner along with his aged mother and family is residing at Rajagiri, in Pulingome Village, a very peaceful area near to a wildlife sanctuary and forest. According to the petitioner, the area is identified as a landslide prone area by the authorities. Ext.P20 E.C. in favour of 9th respondent expired on 06.11.2022, reckoning the 5 years validity period stipulated therein. COVID-19 exemption was given for 1 year by virtue of Ext.P7 notification, which extends the validity period of the E.C. upto 06.11.23. But for Ext.P8 impugned notification and Ext.P9 O.M, the 9th respondent's activities ought to have been stopped, on the expiry of Ext.P20 E.C. Ext.P8 notification, WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 147 according to the petitioner, is issued in gross violation of the legal provisions; and the retrospective operation given to Ext.P8, as clarified by Ext.P9 O.M. is all the more illegal. The 9th respondent is also one among the petitioners, who approached this Court and obtained Ext.P18 interim Order on the strength of Ext.P8 notification and Ext.P9 O.M, so as to continue mining. The following arguments were advanced by the learned counsel for the petitioner to challenge Ext.P8 subject notification:
1. Ext.P8 notification amended clause no.9 of the EIA notification, as per which, the powers of the expert body [State Level Expert Appraisal Committee ('SEAC', for short)] - to estimate the project life and thus to stipulate the validity period of the E.C. - has been taken away and the power is virtually seen given to a different authority under the M.M.D.R Act.
2. There is violation of Rule 5(3)(a) to (d) of the Environment (Protection) Rules. Recourse seen taken to Rule 5(4) of that Rules is not justified at all. There is no 'public interest', so as to avoid public consultation, as mandated by Rule 5(3)(a) of the E.P. Rules. The subject notification is squarely in the teeth WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 148 of the dictum laid on by the Hon'ble Supreme Court in Noble M. Paikada v. Union of India [2024 SCC Online SC 369].
3. Before issuance of the subject notification/Ext.P8, there was no consultation, whatsoever, with the States, as also, with the State Level Environment Impact Assessment Authorities.
4. When the powers of SEAC are taken away in the matter of fixation of validity period of E.Cs, the overriding effect of the Environment (Protection) Act over the M.M.D.R Act has been overlooked, and hence, the subject notification is bad on that count as well.
5. The impugned Ext.P8 notification cannot be retrospective. The amendments under the EIA notification, 2006 are only prospective in application, unless clarificatory in nature, as held by the Apex Court in Bengaluru Development Authority v. Sudhakar Hegde and Others [2020 KHC 6285]. The word 'existing' as used in sub-paragraph no.2 is missing in sub-clause no.4 of clause no.9 of Ext.P8 notification, wherefore, the subject notification/Ext.P8 cannot apply to the existing E.Cs.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 149
6. The subject notification/Ext.P8 cannot be construed as one issued in furtherance of safeguarding the interests of environment and hence, cannot be treated as one issued under Section 3 of the E.P. Act.
7. The subject notification/Ext.P8 is so vague and uncertain. Neither 'project life' nor 'life of mine' is defined under any of the enactments concerned. Clause 9(iv) and its proviso of the subject Ext.P8 notification is vague, unclear and ambiguous and hence, liable to be declared as arbitrary, violative of Article 14.
8. The necessity to review the environmental impact of mining projects in every 5 years and to issue E.Cs accordingly has been done away with by virtue of the subject notification.
19. Submissions made by Smt.Ramola Nayanpally, the learned Amicus:-
Two fold submissions are made by the learned Amicus. One pertaining to the issue as to whether the subject notification is liable to be struck down as constitutionally invalid; and the second, whether the notification is liable WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 150 to be interfered with - even if it is found to be constitutionally valid - for reason of being thoroughly vague and uncertain, especially with respect to sub-clause(iv) to clause 9 of the impugned Ext.P8 notification.
20. The following submissions are made with respect to the first issue. The subject notification was issued without following the procedure prescribed under the Environment (Protection) Rules, 1986. Section 3(2)(v) of the E.P. Act empowers the Central Government to take measures restricting the areas where industries, operations or processes shall not be carried out; or be carried out, subject to safeguards.
Rule 5(3)(a) of the E.P. Rules mandates the Central Government to give notice of its intention to impose prohibition or restriction on the locations of industry/processes/operations. This has to be done by notifying in the official gazette, and in such other manner as the Central Government may deem necessary. As per Rule 5(3)(c), any person interested can file an objection against the imposition of prohibition or restriction. Rule 5(3)(d) enjoins the Central Government to consider all the objections. Rule 5(4) enables the Central Government to WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 151 dispense with the requirement of notice under Rule 5(3)(a), if it appears to the Central Government that it is in public interest to do so. Admittedly, there was no compliance of Rule 5(3)(a), in so far as the subject notification is concerned and the same is issued by invoking the powers under Section 5(4). As to what was the public interest, which compelled the Central Government to dispense with the requirement of notice under Rule 5(3)(a), is neither decipherable from Ext.P8 notification, nor from the counter affidavit filed by the MoEF & CC. Therefore, Ext.P8 is squarely in the teeth of Noble M. Paikada (supra) is the argument advanced. Learned Amicus also relies on the judgment in Hanuman Laxman Aroskar v. Union of India [(2019) 15 SCC 401]. It is the further contention raised by the learned Amicus that the 'public interest' referred to in Rule 5(4), must have a direct nexus to environmental protection; and waiver of notice - harping under Rule 5(4)- will have to be justified by the need to protect the environment, for public good. Reliance in this regard is placed on Kashinath Jairam Shetye and Others v. Union of India and Others [MANU/MH/2406/2021]. The learned Amicus also relies on the principle of procedural legitimate expectation. In cases WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 152 where a clear assurance is given by the public authority to give notice and a hearing before changing a substantive policy, departure requires an overriding legal duty or a countervailing public interest (Rajeev Suri v. Delhi Development Authority [2022 (11) SCC 1]), is the argument advanced by the learned Amicus.
21. The next point raised by the learned Amicus is an extension of the first point, but in the context of change of regime, so as to remove the role of SEAC in the matter of prescribing the validity period of E.Cs. This consequence brought in by the amendment makes it all the more necessary to have a public consultation with the stakeholders, before bringing the subject amendment, is the submission. Under clause 9 of the EIA notification, an E.C. issued for mining projects is valid for the project life, as estimated by the Expert Appraisal Committee, subject to a maximum of 30 years.
Now, by virtue of the amendment, the role of the expert body has been eliminated and the validity is determined on the basis of the mining plan approved by the authority under the M.M.D.R Act. This serious departure, denuding the powers of the expert body, certainly warrants a public consultation, WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 153 and the failure in this regard renders the subject notification illegal and unconstitutional. As a sequel to this argument, it was emphasized that the Expert Appraisal Committee comprise of the domain experts in various fields relating to environment, wherefore, denuding such expert authority of the power to determine the project life and shifting it to the authority under the M.M.D.R Act, which approves the mining plan, is an issue highly concerning, according to the Amicus. According to the Amicus, this step, by any yardstick, does not further environmental protection.
22. The third aspect highlighted by the learned Amicus is in the context of the purpose of Section 3 of the Environment (Protection) Act. Section 3 confers powers on the Central Government to take all measures necessary for the purpose of protecting and improving the quality of environment and to prevent, control and abate environmental pollution. The EIA notification, 2006, serves both the above purposes.
Therefore, any amendment brought in to such notification should also be consistent with and satisfy the above jurisdictional parameter. Referring to paragraph no. 4 of the subject notification, it is the submission of the learned WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 154 Amicus that extending the validity period of E.C, so as to align the same with mining lease, hardly serves any environmental interest. Learned Amicus then pointed out that a subordinate legislation does not enjoy the same immunity as a statute and the same is liable to be struck down, if it does not conform to its parent statute or fails to reflect the legislative intent. Reliance in this regard is placed on Kerala Samsthana Chethu Thozhilali Union v. State of Kerala and Others [2006 (4) SCC 327].
23. The learned Amicus then pointed out that Ext.P8 notification is vague, unreasonable, unworkable and uncertain, which will be referred to later, when that issue is considered.
24. On Ext.P9 O.M, learned Amicus would point out that the same is issued without reference to any provision, either of the E.P. Act or the E.P. Rules. The subject O.M. is merely an executive instruction, with no statutory force. Besides, the O.M. oversteps the purpose of Ext.P8 notification. While the subject notification stipulates by virtue of clause 9(iv), that the E.Cs for mining projects shall be valid for the WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 155 project life in the mining plan (subject to a maximum of 30 years), the O.M. goes far beyond, to stipulate that E.Cs will automatically be valid for 30 years, thus supplanting the Ext.P8 notification itself. A clarification/explanation cannot expand or alter the scope of the original notification (see Sree Sankaracharya University of Sanskrit and Others v.
Dr. Manu and Others [(2023) 19 SCC 30]). Ext.P9 O.M. is bad in law also for the reason of its stipulation that the subject notification will operate retrospectively, which intention is not manifest from Ext.P8 notification, insofar as mining projects are concerned. The same is also in the teeth of the dictum laid down by the Supreme Court in Vanashakthi v. Union of India [MANU/SC/0726/2025]. Thus, Ext.P8 notification and Ext.P9 O.M, both, are liable to be struck down as illegal, is the final submission of the learned Amicus.
25. Arguments advanced by Sri.K.S.Bharathan for respondents 1 and 2:-
Refuting the above contentions, Sri.K.S.Bharathan, learned Senior Panel Counsel on behalf of respondents 1 and 2 would WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 156 primarily canvass the contention that the Writ Petition challenging Ext.P8 notification is not maintainable, in view of Section 14 of the National Green Tribunal Act ('N.G.T. Act', for short). Referring to Section 14 and Section 2(m) of the N.G.T. Act, learned Senior Panel Counsel would submit that Ext.P8 Notification is issued in terms of the Environment (Protection) Act - an enactment specified in Schedule 1 - and a substantial question with respect to its interpretation has arisen for consideration. The National Green Tribunal, being an expert body having vast powers to consider and adjudicate the issues involved in the Writ Petition, the present Writ Petition is not liable to be considered under Article 226 of the Constitution. In this regard, the learned Counsel relied upon the following judgment of the Hon'ble Supreme Court:
(i) Bhopal Gas Peedith Mahila Udyog Sangathan and Others v.
Union of India and Others [(2012) 8 SCC 326].
(ii) Mantri Techzone Pvt. Ltd. v. Forward Foundation and Others [(2019) 18 SCC 494]
(iii) Municipal Corporation of Greater Mumbai v. Ankita Sinha and Others [(2022) 13 SCC 401] WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 157 In addition to the question of maintainability, the following points are also canvassed.
(a) The reason for dispensation of public notice under Rule 5(3)(a) is mentioned in Ext.P29 (internal file of the Ministry), specifically at page nos.24 and 43 to 50. Under Section 3 of the E.P. Act, the powers are not merely to take prohibitive and preventive measures only. Such powers encapsulates the measures for regulation of activities and processes, keeping the objective of sustainable development.
(b) The reason for issuance of Ext.P8 is stated therein itself, that is to say, to align with life of the mining lease, pursuant to the amendment to the M.M.D.R. Act in the year 2015.
(c) Ext.P8 notification is not confined to mining projects, but regulates projects of various sectors, having nation wide application, for which reason, Ext.P8 cannot be interfered with, since it may result in regulatory uncertainty.
(d) Rule 5(4) of the E.P. Rules empowers the Central Government to dispense with the requirement of notice under Rule 5(3)(a), in public interest. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 158
(e) The facts and issues in Noble M. Paikada (supra) are completely different and hence the dictum laid down cannot be applied.
(f) The validity of E.Cs for mining projects in the E.I.A. Notification 2006, prior to the impugned Ext.P8 notification, was also 'project life' or 30 years, whichever is earlier.
The amendment brought in by Ext.P8 only provided for extension of validity by another 20 years, subject to the existing environmental safeguards, which cannot be held to be unreasonable, by any yardstick.
(g) The longer the mine life/mining lease period, more scientific and systematic the mining will be, which ensures proper mineral exploration, as held in Deepak Kumar and Others v. State of Haryana and Others [2012 (4) SCC 629]. A lesser mine lease would lead to rapid exploration of minerals, without adequate measures for reclamation and rehabilitation of the mined out area.
(h) 'Project life' and 'life of mine' are not the same, as is discernible from the impugned notification itself.
(i) Ext.P9 O.M. is not merely an administrative circular. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 159 Non-mention of the provision under which it is issued is inconsequential, since the authority which made the Order had the statutory power to make such Order (Pournami Oil Mills and Others v. State of Kerala and Another [(1986) Supp. SCC 728]). Ext.P9 is traceable to the power conferred under Section 3, read with Section 5 of the E.P. Act.
26. While recording the contentions of respondents 1 and 2, it requires to be noticed that the initial counter affidavit, itself, was filed after the matter being scheduled for hearing. The same is seen filed on 17.06.2025. When arguments were advanced by the learned Counsel for the petitioner and the learned Amicus based on Noble M. Paikada (supra), an additional statement was filed on behalf of respondents 1 and 2 on 02.07.2025. On the date when the case was finally heard and reserved for judgment, a further request was made by the learned Senior Panel Counsel seeking time to place on record yet another counter affidavit, which was declined by this Court by virtue of a separate Order, taking stock of the fact that several Writ Petitions in this batch were filed, as far back as, 2023 and W.P.(C.) No.44547/2024 challenging Ext.P8 notification was filed in the year 2024. This Court also WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 160 notice that some of the arguments incorporated in the notes of submission filed by the learned Senior Panel Counsel are neither traceable to pleadings, nor argued before the Court.
27. Arguments advanced by Sri.M.P.Sreekrishnan, learned counsel for the 4th respondent/SEIAA:-
As per Clause 9 of the E.I.A. Notification, 2006, the validity period of an E.C, prior to the introduction of Ext.P8 notification was the 'project life', as estimated by the Expert Appraisal Committee, subject to a maximum of 30 years for mining projects, and 7 years for other projects and activities while estimating project life, SEAC assess the feasibility of the entire project and recommends conditions for sustainable extraction of minerals. By the impugned Ext.P8, it was amended, so as to fix the validity period of E.C. for the project life, as laid down in the mining plan approved and renewed by the competent authority from time to time, subject to a maximum of 30 years, whichever is earlier.
Thus, the power of the expert body, SEAC, to estimate the project life has been taken away by Ext.P8; and the same has been bestowed upon the authority under a different statute, WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 161 i.e. the M.M.D.R. Act. Arguments were advanced based on the Kerala Minor Minerals Concession Rules, 2015 ('K.M.M.C. Rules', for short). Rule 54 was pointed out to submit that a mining plan has to be prepared by a Recognised Qualified Person (R.Q.P.). As regards the contents of a mining plan, reference is made to Rule 55, whereby the precise area showing the nature and the extent of the mineral deposit, where excavation is to be done for the first 5 years has to be shown. A tentative scheme of mining for quarrying for the second 5 years is also to be shown, in the case of quarrying lease. An annual program and plan for excavation of the precise area from year to year, for 5 years in the case of quarrying lease, is also to be shown. It was emphasized that the K.M.M.C. Rules contains no provision for estimation of project life, or for that matter, the mine life. The term 'life of mine' finds a place in the mining plan and it is accordingly that the project proponents contend that the project life and mine life are synonymous.
28. Project life, as prescribed in Clause 9 of the E.I.A. Notification, 2006, has to be estimated by the Expert Appraisal Committees concerned and fixed as part of the WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 162 overall assessment of the entire project/activity, having due regard to the project in hand, the concept of sustainable extraction of minerals, precautionary principles and environmental parameters of the proposed quarrying site.
Referring to Section 3(i) of the M.M.D.R. Act, specifically to the explanation thereto, it was pointed out that a mine continues to be a mine, till exhaustion of its mineable mineral reserve; and a mine can have different owners during different times, from the grant of first mining lease, till exhaustion of such mineable mineral reserve. Thus, a mine, for which a life has been estimated, can undergo a number of projects by different project proponents, which may employ different methodologies of expansion and each project will have to obtain prior E.C. Therefore, project life is not synonymous to the life of mine, is the argument advanced.
29. Reliance in this regard is placed upon the counter affidavit filed by the MoEF & CC in W.P.(C.) No.7516/2024, wherein it is coined that 'project life' and 'mine life' are not synonymous. The same is the stand taken by SEIAA in its statement filed in W.P.(C.) No.25208/2023. In Ext.R6(a) minutes of SEIAA dated 30.06.2022 filed in W.P.(C.) WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 163 No.25208/2023, its concern over the consequences of non-
involvement of SEAC in estimating the project life has been raised. Non-consultation with the stakeholders while issuing S.O.1807(E), in fact, occasioned Ext.R6(a) minutes and Ext.R6(n) communication. The present batch of Writ Petitions involves E.Cs granted by DEIAAs and SEIAAs. E.C. granted by DEIAAs was for a fixed period of 5 years, the validity period of which, have already expired. Once the E.Cs issued by DEIAAs are found to be bad on reappraisal by SEIAAs, the benefit of the amendment notification cannot be extended to them, is the final submission.
30. Arguments advanced by Sri.Ranjith Thamban, learned Senior Counsel for the contesting 9th respondent:-
The following arguments were advanced on behalf of the 9 th respondent by the learned Senior Counsel.
(i) The Writ Petition, as framed, is not maintainable since there exists an alternative and efficacious remedy available before the National Green Tribunal, a specialized body. Since that alternative remedy is barred by limitation, a Writ Petition under Article 226 is also barred.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 164
(ii) The prayers made in the Writ Petition affect a large number of persons throughout the Nation. In the absence of the affected parties, atleast in the representative capacity as respondents, the instant Writ Petition is not maintainable.
(iii) This Writ Petition is actually not a private interest litigation, but a public interest one; and hence, not liable to be considered by this Court, as per roster.
(iv) Ext.P8 notification is issued in public interest under Rule 5(3)(a) of the E.P. Rules and hence, legally valid.
(v) After undergoing the stages involved in the process of issuance of E.C, including the existence of an approved mining plan, scoping, appraisal etc, the State Level Expert Appraisal Committee would consider the entire aspects including the 'project life' as approved in the mining plan and recommends grant of E.C. However, both SEIAA and DEIAA, without any reason, grants E.C. for 5 years only, which has been deprecated by this Court in Mathew Abraham (supra).
There is no provision for the grant of a fresh E.C. in respect of a project, for which E.C. is granted, once. Thus, E.Cs are liable to be granted for the life of the project, as WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 165 estimated by the Expert Appraisal Committee concerned. In Mathew Abraham (supra), this Court directed the Expert Appraisal Committee to appraise the project life.
(vi) Going by the purpose for which the impugned Ext.P8 notification was issued, that is to say, to align the validity period of E.Cs in tune with the period of mining lease, it is idle to submit that Ext.P8 is only prospective in nature. On such premise, the 9th respondent seeks the Writ Petition to be dismissed.
31. Arguments advanced by Sri.Philip J. Vettickattu, learned counsel for additional respondents 10 to 13 in W.P.(C) No.44547/2024 and the petitioners in W.P.(C) No.23150/2023 and connected Writ Petitions:-
These respondents sought for impleadment in W.P.(C.) No.44547/2024 (the solitary Writ Petition challenging the vires of Ext.P8 notification and Ext.P9 O.M.) when the final hearing had substantially progressed. The impleading petitions were, however, allowed enabling those respondents to advance arguments against the challenge posed in the Writ Petition. Though impleaded, the arguments of the learned WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 166 counsel was focused on the merits of the Writ Petitions filed for the petitioners, but not answering the merit of W.P.(C) No.44547/2024. Sri. Philip J.Vettikkat, who appears for the petitioners in W.P.(C) No.23150/2023 would first submit that in view of the declaration made in Mathew Abraham (supra), the period of 5 years stipulated in the environmental clearance issued, has no legs in law. The SEIAA stands duty bound to estimate the project life and to issue environmental clearance for the period of such project life, even as per the unamended Clause 9 of EIA notification, 2006. Coming to the impugned Ext.P8 notification, it is the contention of the learned counsel that the 'project life', as employed in Clause 9(iv), is the same as 'mine life' indicated in the approved mining plan. It was submitted that by virtue of the impugned Ext.P8 notification, the SEAC lost its jurisdiction to estimate the project life. Thus, E.Cs granted will stand valid for the remaining period of mine life, as laid down in the mining plan, approved by the competent authority. Learned counsel made reference to the Kerala Minor Mineral Concession Rules, 2015, to contend that mining plans are prepared by qualified persons, namely, R.Q.Ps; and that the process of approval of the mining plan is also provided therein. The WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 167 period for which a quarrying lease can be granted is scientifically ascertained and determined by the process approving the mining plan. The various aspects, like geological reserve, mineable reserves, annual production, total production etc. are taken into account during the process of approval of mining plan. The period thus determined and approved in the mining plan will be the project life, according to the learned counsel. Relying on Rule 67(1) of the K.M.M.C. Rules, 2015, it was submitted that a mining plan is valid for the duration of the quarrying lease. The Proviso to Clause 9(iv) of the impugned Ext.P8 notification also states that an environmental clearance granted is valid till the expiry of the quarrying lease. Thus, the various phrases like 'mine life' and 'project life' represents the same idea and purpose, is the argument advanced. When the mining plan is accepted in toto and acted upon, the SEIAA cannot turn around and contend that the mine life, laid down in the mining plan, cannot be approved or acted upon. In short, it is the contention of the learned counsel that the petitioners in the Writ Petitions afore- referred are entitled to have their respective E.Cs reckoned valid for the entire period of life of mine and accordingly, WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 168 they have the right to conduct quarrying operations in their respective premises.
32. Arguments advanced by Smt.Usha Nandini, learned counsel for the additional 14th respondent:-
This respondent - the Quarry E.C. Holders Association - also sought for impleadment after the hearing progressed substantially. However, learned counsel for the 14 th respondent advanced arguments in detail and filed notes.
33. Learned counsel invited the attention of this Court to the various events pursuant to the introduction of the E.I.A notification, 2006, the various litigations and Orders passed therein. That apart, it was submitted that Ext.P8 notification was issued strictly following the procedures established by law, without any arbitrariness. The notification does not modify the conditions of approval of the project and does not exclude public participation in the grant of specific clearances, for which reason, dispensing with public hearing requirement is constitutionally valid.
Only those notifications which dilute the environmental protection, without due justification, alone require public WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 169 hearing. Learned counsel also stressed on the necessity to align the validity period of E.C. with the mining lease period of 50 years, as per the amendment to the M.M.D.R. Act of the year 2015. Secondly, it was canvassed that the prior E.C. issued is valid for the entire duration of the project/activity and there is no concept of renewal/revalidation of prior E.C. in the EIA Notification, 2006. Arguments were advanced to point out the delay in challenging the vires of the notification which was issued on 12.04.2022, by filing a Writ Petition only on 11.12.2024.
A contention was raised to the effect that the larger issue is pending consideration before the Hon'ble Supreme Court, wherefore, it would be improper for this Court to consider the validity of the impugned Ext.P8 notification. This Court put a specific query, as to whether the validity of the impugned Ext.P8 notification is the subject matter of challenge in any of the pending proceedings before the Hon'ble Supreme Court. The answer to that query was in the negative by all the Counsel concerned.
34. Learned Counsel coined that the 'project life' means the life of the project and so far as mining/quarrying activity WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 170 is concerned, it is the mining project. The terms project life and mine life are to be understood with reference to the approved mining plan. Thus, the life of mine mentioned by the R.Q.P. in the mining plan and approved by the competent authority will be the life of that particular mining/quarrying project. On such premise, the additional R14 seeks dismissal of the Writ Petition.
35. Arguments advanced by Sri.Jobi Jose Kondody, learned counsel for the petitioners in W.P.(C) Nos. 4990/2023, 5877/2023, 8639/2023 and 18053/2023:-
Learned counsel would submit that the project life and the mine life are not defined in the K.M.M.C. Rules, as also, in the EIA Notification, 2006. It is by treating the mine life indicated in the approved mining plan, as project life, that environmental clearances are granted by SEIAA. The mine life is approved by the competent authority under the K.M.M.C. Rules in accordance with the Chapter-VI of the K.M.M.C. Rules. The mining plan is an integral part of quarrying operations. The practice of granting environmental clearance for a period of five years is beyond the powers granted to WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 171 SEIAA by EIA Notification, 2006. Clause 9 of the EIA notification, 2006, does not bestow any power on SEIAA to restrict the E.Cs for a period of five years. The SEIAA cannot take a different stand from the subject Ext.P8 notification. The 'project life' and 'mine life' are one and the same, rather synonymous. Otherwise, the competent authority ought to have directed the project proponents to specify the project life, instead of the mine life, in the mining plan. On such premise, the petitioner wants the benefit of the impugned Ext.P8 notification to be extended to the respective petitioners.
36. Arguments advanced by Sri.Enoch David Simon Joel, learned counsel for the petitioner in W.P.(C) No. 6535/2025:-
The term 'project life' is not defined in any statute or notification and in the mining industry, the terms 'mine life' and 'life of mine' are used interchangeably. The term project life is scarcely used in mining industry. In Ext.P8 EIA Notification itself, the term 'life of mine', 'mine life' and 'project life', are being used synonymous to each other. When project life is not defined, it has to be understood in the common parlance, as used in the industry. The E.Cs issued WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 172 after the judgment in Mathew Abraham (supra) prescribes a validity period of 'the life of mine' as mentioned in the proposed plan. It is the learned counsel's contention that the concept of project life is liable to be understood in the context of a mining plan being prepared in terms of the K.M.M.C. Rules, 2015. The period which is determined by the R.Q.P. for the purpose of mining in a particular area is the life of mine/mine life/project life. R.Q.P. essentially assess the period for which a particular applicant can mine the area based on the lease applied for and the geological reserves in the area. On such premise, learned counsel seeks the Writ Petition to be allowed extending the benefit of the impugned Ext.P8 notification to the petitioner.
37. Arguments advanced by Sri.Jacob P.Alex, learned counsel for the petitioner in W.P.(C) No.33551/2024:-
Learned counsel would also canvass the same proposition that the expression 'project life' essentially means the 'mine life', as stipulated in the approved mining plan. In the mining plan prepared as per the K.M.M.C. Rules, what is estimated is the mine life and not the project life. Whereas, WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 173 under the EIA notification, 'mine' or 'mining' is categorized either as a project or activity. Thus, the expression project life in clause 9(iv) of the EIA notification is nothing, but the mine life. There is no authority conferred on SEIAA under the EIA Notification to fix the mine life, after calling it as project life. Learned counsel also relied upon Mathew Abraham (supra) to point out that SEIAA cannot arbitrarily restrict the validity of E.C. to 5 years. Finally, learned counsel point out that as per the EIA notification, issuance of prior E.C. takes place only once, and there is no provision for repeated issuance of prior E.C. for a project. On such premise, learned counsel seeks the benefit of the impugned Ext.P8 notification to the petitioner therein.
38. Having referred to the arguments of the respective parties, the following points arise for consideration:-
1) Whether dispensing public consultation required as per Rule 5(3)(a) to (d) of the E.P. Rules, by placing purported reliance on Rule 5(4), has vitiated Ext.P8 notification?
2) (a) Whether Ext.P8 notification promotes and further WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 174 environmental and public interest?
(b) Whether Ext.P8 notification militates against the fundamental purpose of EIA Notification, 2006?
(c) Whether it is desirable to extend the validity period of an E.C. to a larger period, as Ext.P8 notification and Ext.P9 O.M. contemplate?
3) Whether Ext.P9 O.M. is ultra vires and bad in law?
4) (a) Whether Ext.P8 notification is bad for being thoroughly vague, ambigous and unworkable, thus resulting in arbitrariness?
(b) Whether the 66 Writ Petitions seeking the benefit of the impugned Ext.P8 notification is liable to be dismissed for reason of Ext.P8 being vague and unworkable? Whether their contention that project life is equivalent to an synonymous with mine life is legally tenable?
5) Whether the notification is only prospective in nature, applicable only to the E.Cs issued after the date of notification?
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 175
6) Jurisdiction / Maintainability / Entertainability?
7) Whether a Writ Court can suo moto consider the vires of a notification, even in the absence of a complete challenge to the same?
8) Whether there is adequate representation for the project proponents - in the peculiar facts and circumstances - in the context of considering the vires of the notification?
39. Court's Analysis Point No.1 - Whether dispensing with public consultation vitiates the notification:-
Ext.P8 notification starts with a reference to Sections 3(1) and 3(2)(v) of the E.P. Act, 1986. Paragraph no.5 of Ext.P8 notification refers to Rule 5(4) of the E.P. Rules, 1986. It is therefore profitable to refer to those provisions, as also, to the general scheme of the E.P. Act to have a correct understanding of the issues involved. The preamble of the E.P. Act, 1986, treats the Act as one to provide for the protection and improvement of the environment and for matters connected therewith. Section 3(1) bestows powers on the Central Government to take measures as deemed necessary for WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 176 the purpose of protecting and improving the quality of environment; and preventing, controlling and abating the environmental pollution. Without prejudice to the generality of the powers conferred under sub-section (1), Section 3(2) specifies the measures which could be taken; and Section 3(2)
(v) provides for a measure imposing restriction of areas in which industries, operation or processes shall not be carried out; or shall be carried out, subject to certain safeguards.
Section 5 deals with the powers to give direction in writing to any person, officer or authority, in exercise of the powers and performance of its function by the Central Government under the Act. The rule making power of the Central Government is contemplated in Section 6 of the Act.
Section 6(2)(e) inter alia confers power on the Central Government to make rules with respect to the prohibitions and restrictions on the location of industries and the carrying on of process and operations in different areas. Section 24 contemplates the overriding effect of the E.P. Act, by prescribing that its provisions shall have effect, notwithstanding anything inconsistent contained in any other enactment. Apart from the power of the Central Government to make rules to regulate environmental pollution in terms of WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 177 Section 6, Section 25 contemplates the general power of the Central Government to make rules.
40. Now, reference can be made to the E.P. Rules, 1986. The rules are framed, drawing powers from Section 6 and Section 25 of the E.P. Act. Corresponding to the power under Section 3(2)(v), as regards restriction of areas of industries, operations and processes, Rule 5 of the E.P. Rules prescribes the matters which could be taken into account by the Central Government, while prohibiting or restricting the location of industries and the carrying on of process and operations.
Rule 5(2) mandates that the procedure laid down shall be followed while prohibiting or restricting the location of industries, etc. The word employed is 'shall' in Rule 5(2).
Rule 5(3)(a) is important in the present context, which is extracted herebelow:
"5.(3)(a) Whenever it appears to the Central Government that it is expedient to impose prohibition or restrictions on the location of an industry or the carrying on of processes and operations in an area, it may, by notification in the Official Gazette and in such other manner as the Central Government may deem necessary from time to time, give notice of its intention to do so."
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 178
41. Sub-rule (c) to Rule 5(3) enables an interested person to file objection against the imposition of prohibitions or restrictions within 60 days from the date of publication of the notification. Clause (d) of Rule 5(3) mandates the Central Government to consider all the objections received against the notification. Rule 5(4), which operates as an exemption to Rule 5(3), is the fulcrum of controversy in the instant facts, which is extracted herebelow:
"5.(4) Notwithstanding anything contained in sub- rule (3), whenever it appears to the Central Government that it is in public interest to do so, it may dispense with the requirement of notice under clause (a) of sub-rule(3)."
42. Ext.P8 notification [S.O.1807(E)] reveals that the notification is issued by virtue of the enabling provisions under Section 3(1) and 3(2)(v) of the Environment (Protection) Act. Paragraph no.5 of the subject notification refers to Rule 5(4), for the purpose of dispensing with the requirement of public notice and consideration of objections by a person interested. The solitary reason stated in Ext.P8 notification to dispense with public notice/consultation is 'public interest'; the very terminology of the requirement WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 179 stipulated in Rule 5(4). What was the compelling public interest to dispense with the requirements of Section 5(3), is not decipherable from the subject notification.
43. It is noteworthy that, what is under challenge is the provisions of Ext.P8 notification, insofar as it is applicable to mining projects and activities, alone. By virtue of the subject notification, Clause 9 of the EIA notification has been amended. In this regard, it is also necessary to refer to the EIA notification of the year 2006.
A reference to the preamble to EIA notification, 2006, would indicate that the same is issued in accord with the powers under Rule 5(3) of the Environment (Protection) Rules, after issuing a draft notification in the official gazette inviting objections and suggestions from all persons likely to be affected, and after considering the same. Accordingly, the EIA notification mandates prior environmental clearance from the Central Government or by the State Level Environment Impact Assessment Authority (SEIAA) for new projects or activities, or for the expansion or modernization of existing projects or activities, listed in the schedule. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 180
44. Coming back to Ext.P8 notification, this Court will first refer to the necessity and the purpose for which the amendment has been brought in. Paragraph no.2 of Ext.P8 notification referring to nuclear power projects and hydropower and paragraph no.3 referring to certain 'other projects', both, are not the subject matter of challenge in the Writ Petition concerned and hence it is not necessary to dilate much on the reasons stated for extension of E.Cs in respect of those projects. The reason for extension of E.Cs in respect of mining project is contained in paragraph no.4 of Ext.P8 notification. The fact that the mining leases are being granted for a period of 50 years, pursuant to the Mines and Minerals (Development and Regulation) Amendment Act, 2015, is taken stock of. The specific reason for the amendment, insofar as mining projects are concerned, is to align the validity of mining E.Cs with the period of the mining lease. Paragraph no.4 specifically take note of the fact that as per the pre-amended provisions, the maximum period of duration of an E.C. is 30 years. In view of the terms employed, that is 'to align the validity of mining ECs', the obvious purpose is that the validity of E.Cs are to be extended upto 50 years, the same being the period of WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 181 mining lease, after the Amendment Act of the year 2015.
45. For easy reference, I shall now refer to a comparative table showing the unamended Clause 9; and Clause 9, as amended by the subject notification, insofar as it pertains to mining activities as concerned.
Unamended Clause 9 Amended Clause 9 as per the present S.O.
9.Validity of Environmental (i) The "Validity of Clearance (EC) : Environmental Clearance" is meant the period from which [(1)] The "Validity of a prior Environmental Environmental Clearance" is Clearance is granted by the meant the period from which regulatory authority, or may a prior environmental be presumed by the applicant clearance is granted by the to have been granted under regulatory authority, or may sub-paragraph (iii) of be presumed by the applicant paragraph 8, to the start of to have been granted under production operations by the sub paragraph (iv) of project or activity; or paragraph 7 above, to the completion of all start of production construction operations in operations by the project or case of construction activity, or completion of projects relating to item 8 all construction operations of the Schedule, to which in case of construction the application for prior projects (item 8 of the environmental clearance Schedule), to which the refers:
application for prior
environmental clearance Provided that in the case of
refers. The prior mining projects or
environmental clearance activities, the validity
granted for a project or shall be counted from the activity shall be valid for date of execution of the a period of ten years in the mining lease.
case of River Valley projects (item I(c) of the (ii) xxx Schedule), project life as estimated by [Expert (iii) xxx WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 182 Appraisal Committee or State Level Expert Appraisal (iv)The prior Environmental Committee or District Level Clearance granted for mining Expert Appraisal Committee) projects shall be valid for subject to a maximum of the project life as laid thirty years for mining down in the mining plan projects and (seven years in approved and renewed by the case of all other competent authority, from projects and activities] time to time, subject to a maximum of thirty years, "[(ii) In the case of Area whichever is earlier:
Development projects and Provided that the period Townships [item 8 (b)], the of validity of Environmental validity period shall be Clearance with respect to limited only to such projects or activities activities as may be the included in this sub- responsibility of the paragraph may be extended by applicant as a developer: another twenty years, beyond thirty years, subject to the Provided that this period of condition that the adequacy validity may be extended by of the existing the regulatory authority environmental safeguards concerned by a maximum laid down in the existing [period of three years] if Environmental Clearance an application is made to shall be examined by the regulatory authority by concerned Expert Appraisal the applicant within the Committee every five years validity period, together beyond thirty years, on with an updated Form 1, and receipt of such application Supplementary Form IA, for in the laid down proforma Construction projects or from the Project Proponent activities (item 8 of the within the maximum validity Schedule): period of Environmental Clearance of thirty years, Provided further that the and subsequently on receipt regulatory authority may of such application in the also consult the [Expert laid down proforma from the Appraisal Committee or State Project Proponent within the Level Expert Appraisal validity period of the Committee, as the case may extended Environment be, for grant of such Clearance, every five years for incorporating such additional environment safeguards in the Environmental Management Plan, as maybe deemed necessary, till the validity WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 183 of the mining lease or end of life of mine or fifty years, whichever is earlier.
(underlined for emphasis)
46. It could be seen from the above comparative table that, as per the unamended Clause 9 of EIA notification, 2006, the prior E.C. granted for a mining project was valid for the 'project life', as estimated by EAC or SEIAA or DEIAA, subject to a maximum of of 30 years; whereas, in the amended Clause 9 of the EIA notification, the prior E.C. granted for the mining projects is stipulated to be valid for 'project life', as laid down in the mining plan, approved and renewed by the competent authority from time to time, subject to a maximum of 30 years, whichever is earlier.
47. The essential difference noticeable is that the power of the expert body constituted under EIA Notification, 2006, to estimate the 'project life' has been given a go-bye completely. Instead, the project life is stipulated to be as the one laid down in the mining plan, approved and renewed by the competent authority from time to time. Needless to say that, the mining plan is approved by the competent authority WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 184 under the M.M.D.R. Act.
48. Coming back to the subject Ext.P8 notification, in the context of the requirements of Rule 5(4) of the E.P. Rules, there is absolutely no clue as to what was the paramount public interest to dispense with the requirement of a public notification calling for objections in terms of Rule 5(3)(a) of the E.P. Rules. As already indicated, Ext.P8 notification is completely silent as to what is the public interest.
Misfortunately, the same is the situation in the counter affidavit, as also, the additional statement filed on behalf of the 1st respondent Central Government, and the 2 nd respondent Ministry of Environment, Forest and Climate Change (MoEF & CC). Initially, the 2nd respondent/Ministry filed a counter affidavit on 17.06.2025. There is absolutely no reference, whatsoever, in the said counter as regards the necessity to dispense with the public consultation in terms of Section 5(3)(a) of the E.P. Rules. Even the enabling provision under Section 5(4) of the E.P. Rules is not seen referred to in the original counter. Thereafter, a statement was filed by the counsel for respondents 1 and 2, which is dated 01.07.2025. This was filed after completion of WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 185 arguments of the petitioner and the learned Amicus - harping on Noble M. Paikada (supra). Even in that statement, there is absolutely no reference as to why the public consultation was dispensed with. All what is seen highlighted in the additional statement dated 01.07.2025 is the requirement for a longer period of mine lease, and consequently, the E.Cs.
This concept is rooted on the principles of sustainability.
The point urged is that a longer lease period ensures a proper and progressive development of the greenbelt/plantation within the mining lease area. The above aspect has nothing to do with the reason, if any, for dispensing public consultation. Thereafter, respondents 1 and 2 have produced Ext.P29, which is File no.1A3-22/10/2022- IA.III[E-177258], the note file of the MoEF & CC. Page no.21 of Ext.P29 refers to increasing the validity of mining projects to be made 50 years, in line with the validity of a lease period of 50 years. There, as a justification for the same, what is seen stated is the amendment introducing Section 8A of the M.M.D.R. Act and also the necessity to align the validity of E.Cs to the mining lease period of 50 years. The same is seen reiterated in serial no.5 at page no.41 of Ext.P29. Ext.P29 also does not contain even a WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 186 whisper as to why public consultation was dispensed with. In this regard, it is relevant to point out that Ext.P29 itself was produced pursuant to an interim application filed by the petitioner, and the same being allowed by this Court.
Therefore, the argument that the notes of the Ministry, as contained in Ext.P29, would explain the necessity for dispensing with the public consultation in the public interest, also crumbles to the ground. It is thus concluded that the respondent MoEF & CC, the author of Ext.P8 notification, offers no explanation, whatsoever, for dispensing with public notice and consultation.
49. Significance of Rule 5(3) and Scope of Rule 5(4) of E.P. Rules:-
In this regard, this Court may have to dilate the significance of the E.P. Rules mandating a notification to the public, so as to call for objections in terms of Rule 5(3)(a) of the E.P. Rules. The Environment (Protection) Act, 1986, itself is the outcome of the United Nations Conference on the Human Environment, held at Stockholm, in June, 1972, to which India is a State Party. The very powers of the Central Government under Section 3 is to take measures for WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 187 protecting and improving the quality of the environment on the one hand; and to prevent, control and abate environmental pollution on the other. As already indicated, the power to make rules to regulate environmental pollution is contained in Section 6, and the general power to make rules is contained in Section 25, and it is in exercise of both the powers that the E.P. Rules have been made. Rule 5(2) of the E.P. Rules mandates that the procedure laid down in the Rules shall be followed, while imposing prohibition or restriction, as regards the location of industries, etc. It is one of the mandatory procedures to be followed in terms of Rule 5(3)(a) that the Central Government has to give notice of its intention to impose a prohibition or restriction, inviting objections from any person interested, in terms of Rule 5(3)(c). Rule 5(3)(d) mandates the Central Government to consider all the objections received. As against these peremptory, mandatory, requirements in terms of Rule 5(3), Rule 5(4) operates as an exemption to dispense with the requirement of notice under Rule 5(3)(a), 'in public interest'.
50. This Court is of the definite opinion that, being an WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 188 exemption, Rule 5(4) is liable to be interpreted strictly, and the paramount public interest to dispense with the mandatory requirement under Rule 5(3), has to be demonstrated, ideally in the notification itself; and at any rate, from the overall facts and circumstances as culled out from the counter affidavit or the statement of the authority, which introduces the notification. It needs no emphasis that the requirement of Section 5(4) of the E.P. Rules is definitely not to merely refer the term 'public interest'.
Instead, the legal requirement is to state the real and actual facts constituting such public interest, justifying dispensation of public consultation, which is otherwise mandatory. In other words, there should be a fully convincing reason to do away with the requirement of notice in terms of Rule 5(3)(a). Say for example, a situation where an emergent measure or step is necessary to prevent the environmental interest due to a natural calamity or the like, for which, it is not expedient to give public notice, to call for their objections and to consider all such objections, for a paucity of time; or for any other reason of a convincing nature, that it is thoroughly not feasible in public interest to resort to the requirements of Rule 5(3)(a) of the E.P. Rules, possibly WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 189 the requirement of public consultation can be dispensed with under Rule 5(4). In the absence of such a convincing reason, the exceptional provision under Rule 5(4) cannot be invoked and such invocation, if any, cannot survive the test of law.
51. Why a public consultation:-
In this regard, this Court may also have to take into account the purpose as to why a unique opportunity has been statutorily mandated to a person interested to file objections to the measure/restriction/prohibition sought to be introduced, which is otherwise not stipulated, if we take the power of the Central Government to introduce a Rule under a general statute. It is because of the peculiar significance of the subject, namely, environmental protection, that such a stipulation is made, so as to give public notice, so that any person interested - his interest may sometimes be localized on account of his residence near the project; or it can be a broad environmental concern - can propound an objection, which the Central Government is mandatorily bound to consider in terms of Section 5(3)(d). Having regard to the significance of that public notice as spelt out above, this Court can only reiterate that adherence to Clauses (a) to (d) WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 190 of Rule 5(3) is pivotal, if not sacrosanct; and any deviation thereof should necessarily be in genuine public interest, not a rhetoric, for the sake of reproduction of the term 'public interest' in the notification.
52. Noble M. Paikada - The 'Lead, Kindly Light':-
The legal position is no more res integra and the same has been fully expatiated in Noble M. Paikada v. Union of India [2024 SCC Online SC 369], a case which arose with respect to the dispensation of the requirements of Rule 5(3) of the E.P. Rules. The factual premise is strikingly similar, where a notification issued vide S.O.1224(E) was the subject matter. There, again, the issue stemmed from an amendment to the M.M.D.R Act with effect from 10.01.2020, introducing a new Section 8B. The impugned notification therein [S.O.1224(E)] specifically refers, in paragraph no.4, that the Central Government deems it necessary 'to align' the relevant provisions of the EIA Notification S.O.1533(E), with the above referred amendment introduced to the M.M.D.R. Act. Paragraph 5 of that notification refers to representations received for waiver of the requirement of the prior E.C. for borrowing ordinary earth for roads; and manual extraction of WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 191 lime shells, etc. It is in the above backdrop that the notification impugned therein was issued, relying on Rule 5(4) dispensing the requirements of Rule 5(3)(a) of the E.P. Rules. In paragraph 21 of the judgment, the Hon'ble Supreme Court took stock of Ground J before the NGT, that there was no public interest, whatsoever, involved; and that the notification was issued to further the private interest of miners and contractors. The issue is seen addressed from paragraph nos. 22 to 25, which are extracted hereinafter:
"22. We have carefully perused the counter affidavit filed by the MoEF&CC before the NGT. The said affidavit does not deal with Ground J at all. It does not specify or set out reasons for concluding that in the public interest, the requirement of publication of prior notice was needed to be dispensed with. It is pertinent to note that before the issue of the second EC notification by which Appendix-IX was incorporated, the procedure of inviting objections to the draft notification was followed, and the objections were considered. There is no reason to dispense with this important requirement before publishing the impugned notification. Article 21 guarantees a right to live in a pollution-free environment. The citizens have a fundamental duty to protect and improve the environment. Therefore, the participation of the citizens is very important, and it is taken care of by allowing them to raise objections to the proposed notification. After all, WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 192 citizens are major stakeholders in environmental matters. Their participation cannot be prevented by casually exercising the power under sub-rule (4) of Rule 5.
23. In the present appeals, the questions of law (e) and (f) have been incorporated regarding the illegal invocation of the power under sub-rule (4) of Rule 5 of the EP Rules. In the grounds of the challenge, ground EE has been taken explicitly on this aspect. We have perused the counter affidavit filed by the MoEF&CC in these appeals. We find from the counter affidavit that the contention raised regarding the illegal invocation of power under sub-rule (4) of Rule 5 has not been dealt with. We are not going into the question of whether it was necessary for the Central Government to specify reasons in the impugned notification itself why it came to the conclusion that in the public interest, the requirement of public notice should be dispensed with. However, the reasons for the said conclusion ought to have been set out in the counter affidavit filed before the NGT or, at least, in the counter affidavit filed before this Court. The document recording the satisfaction of the competent authority about the existence of public interest and the nature of the public interest ought to have been produced by the Ministry. But, no such document was produced. Only one conclusion can be drawn. The drastic decision to invoke sub-rule (4) of Rule 5 was made without any application of the mind. Hence, the decision-making process has been vitiated.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 193
24. The impugned notification was issued two days after the nationwide lockdown was imposed due to the COVID-19 pandemic. At that time, the work of linear projects, such as roads, pipelines, etc., had come to a grinding halt. So, there was no tearing hurry to modify the EC notifications. Apart from the fact that no reasons have been assigned in the counter affidavit filed by the Central Government for coming to the conclusion that in the public interest, the requirement of prior publication of notice was required to be dispensed with, we fail to understand the undue haste shown by the Central Government in issuing the impugned notification during the nationwide lockdown. Therefore, the inclusion of item 6 of the substituted Appendix-IX will have to be held illegal. We have already given reasons for not dealing with the challenge to item 7 of the impugned notification."
53. The Hon'ble Supreme Court also dealt with the issue of arbitrariness in paragraph 25, 26 and 27, which may be germane for consideration while considering the other batch of Writ Petitions, seeking the benefit of Ext.P8 notification, S.O.1807(E).
54. It could be seen from the above that the Supreme Court has emphasized on the paramount right under Article 21 to WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 194 live in a pollution-free environment, for which reason, the participation of the citizens is very important, which is duly taken care of by permitting them to raise objections to the notifications to be issued under the E.P. Rules. The fact that the citizens are major stakeholders in environmental matters has been reiterated. On such premise, the casual exercise of the power under Rule 5(4) has been deprecated.
The fact that the so-called 'public interest' is neither dealt with in the notification, nor demonstrated in the counter affidavit of the Central Government was also highlighted, a situation quite similar to that of the facts before this court, as well. Finding non-application of mind in resorting to Rule 5(4) of the E.P. Rules, the decision making process was held to be vitiated. On the facts before the Supreme Court, it was noticed that there was no tearing hurry to modify the E.C. notifications.
55. Juxtaposed with the facts of the instant case, as already indicated, the facts are strikingly similar. The purpose of the impugned notification is to align with the amendment to the M.M.D.R. Act in both the cases. As to what is the environmental interest to be safeguarded by such WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 195 alignment is not ascertainable from the materials on record.
When a significant change is sought to be introduced by a notification, whereby the power to estimate the project life has been taken away from the expert body, and conferred upon the body approving the mining plan (obviously not involving experts from various domains, as is available in the case of EAC, SEIAA or DEIAA constituted in terms of the EIA notification), the compelling necessity to do away with the public notice and consideration of objections is far to seek, since there is no clue in the subject notification. The situation is similar in the case before the Supreme Court, as also, the case before this Court that the counter affidavit offers no help, whatsoever, in demonstrating the public interest to resort to Rule 5(4). Finally, as held by the Supreme Court, there was no tearing hurry to dispense with public consultation, when Ext.P8 notification, was introduced with the object of aligning with the period of lease, brought in by an amendment to the M.M.D.R. Act. It is noteworthy that the M.M.D.R. Act was amended in the year 2015, whereas the impugned notification is introduced only in the year 2022. If the Central Government could afford to wait for a period of 7 years, it could have waited for 3 or 4 months more, so as to WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 196 comply with the mandate of Rule 5(3)(a) to (d). In the light of the above discussion, this Court holds that the dispensation of public notice and consideration of objection in terms of Rule 5(3)(a) to (d) of the E.P. Rules, by placing purported reliance on Rule 5(4) is illegal and ultravires.
The same smacks of non-application of mind, rendering the decision making process vitiated.
56. Point No.2 (a) & (b):-
a) Whether Ext.P8 notification promotes and further environmental and public interest?
b) Whether Ext.P8 notification militates against the fundamental purpose of EIA Notification, 2006?
Whether the change of the authority to estimate the 'project life' from an expert body constituted under the EIA notification, to the competent authority under the M.M.D.R. Act is legally valid, having regard to the purposes, scope and object of the E.P. Act, the E.P. Rules and the EIA notification, 2006, is the essential issue to be considered under this Point. Consequently, the question whether Ext.P8 notification promotes and further the environmental and public interest; and whether it militates against the WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 197 fundamental purpose of EIA Notification, 2006, also falls for consideration?
57. For a correct understanding of the issue, it is necessary to look into the purpose of introduction of the Environmental Impact Assessment Notification. The first Environmental Impact Assessment Notification was issued in the year 1994, under Rule 5(3) of the E.P. Rules, which mandated that, all new projects listed in Schedule-I of the notification shall not be undertaken, unless they have been accorded environmental clearance by the Central Government.
The E.C. was mandated also for expansion or modernization of any activity, if the pollution load is to exceed the pre-existing one then. However, mining projects pertaining to major minerals, with leases more than 5 hectares, alone were required to obtain E.C. as per the said notification. In the year 2006, by virtue of S.O.1533(E) dated 14.09.2006, the Environmental Impact Assessment Notification was re-introduced, which provided for categorisation of projects as 'A' and 'B', based on the potential impact on human health and other natural and man-made resources. The E.I.A. notification also provided for the constitution of Expert WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 198 Appraisal Committees (EACs) at the Central Government; and State Level Expert Appraisal Committees (SEACs) at the State or Union Territory level. Detailed stages of processing applications for prior environmental clearance have been stipulated in the EIA notification vide Clause 7, consisting of screening, scoping, public consultation, and finally, appraisal. Clause 7 specifically empowers the SEAC to undertake the said four stages for grant of prior E.C, insofar a category 'B' projects or activities are concerned.
Upon completion of four stages and after due consideration, the Expert Appraisal Committee at the Central level or the State level, as the case may be, will decide on the due diligence necessary, including preparation of EIA and public consultations, and the application shall be appraised accordingly for grant of environmental clearance, in terms of Clause 7(ii) of the EIA notification. The SEIAA, namely the Regulatory Authority, will consider the recommendations of EAC or SEAC and convey its decision to the applicant within the prescribed period. It is thereafter that Clause 9 speaks about the validity of an E.C, so issued under the EIA notification.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 199
58. Suffice to notice that, prior to the introduction of the Environmental Impact Assessment Notification, there was no mandate to obtain an E.C. in respect of various projects and activities, including mining activities. The felt necessity to introduce an additional requirement to insist environmental clearance, after assessing the impact of the project on the environment, resulted in the introduction of the EIA notification, for that sole purpose. As already seen, expert bodies, consisting of domain experts, were constituted by way of SEAC and SEIAA for that purpose. The constitution of SEIAA is stipulated in Clause 3 of EIA notification 2006, which would establish, beyond the shadow of any doubt, that the body is constituted of experts, especially when it comes to SEAC.
59. Now, coming to unamended Clause 9, it has to be noticed that, except in respect of mining activities, a specified period is stipulated as the validity of an environmental clearance. For example, in the case of river valley projects, a specified period of 10 years is stipulated. For all other projects and activities, the period stipulated is 5 years for the validity of E.C. However, in the case of mining projects WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 200 alone, the statute makers deemed it appropriate to leave the validity period of E.C. to be that of the 'project life' as estimated by the EAC or the SEIAA, subject to a maximum of 30 years. The obvious purpose was to enable estimation of project life by the expert body, and to make the validity period of an E.C. commensurate to that project life. Without much ado, it can be concluded that the job requires scientific 'handling' in the hands of experts.
60. Now, by virtue of the impugned notification/amendment, the determination/estimation of the project life has been taken away from the hands of the expert body, say EAC or SEAC. Instead, it has been provided that the prior E.C. granted will be valid for the 'project life', as laid down in the mining plan approved and renewed by the competent authority. In substance, it has gone into the hands of the authority under the M.M.D.R. Act, which authority cannot be considered as an expert body constituted of domain experts in the fields concerned.
61. This Court may elucidate with the help of an example as to why it is pivotal that the authority to determine the WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 201 validity period of E.C. should necessarily be the expert body, as envisaged by the unamended Clause 9(iv). Assume a case, where the mine life is 50 years and the period of lease is 25 years. However, when the environment impact study was conducted by the expert body SEAC, it was revealed that the impact, which is being created by the activity/project cannot be borne or absorbed by the environment for the entire lease period of 25 years, because of the peculiar geographical and other conditions of the locality. In such situation, the expert body may have to limit the Environmental Clearance to, say 10 years or 15 years, as the case may be; and to review whether E.C. can be issued for the remaining period, later.
Taking away this right of the expert body and giving it to a body under the M.M.D.R. Act, which is incompetent to assess the environmental impact, is certainly not in the interest of the environment or in furtherance thereof.
62. When the requirement of prior E.C. has been introduced by the EIA notification and a separate body of experts have been constituted for that purpose by the same notification, this Court is of the definite opinion that all matters pertaining to the E.C, including the question as to the validity of such E.C, has to be determined by such expert WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 202 body; and not by anybody else. Shifting of such powers from the hands of the expert body to an authority under another Act, the M.M.D.R. Act, certainly works against the purpose of introduction of the EIA notification. An amendment which negates - or at least, inconsistent with - the very purpose of the EIA notification, can hardly be sustained in law. Such shifting of power from the expert body to determine the project life and consequently, the validity of the E.C. cannot be said to be an act in furtherance of the purposes of the EIA notification. The Rule making authority has exceeded its powers granted under the E.P. Rules. This Court, therefore, finds that the impugned amendment by virtue of the subject notification S.O.1807(E), is bad in law on that count as well.
63. Point No.2(c) - Desirability of extending the validity of E.Cs to a longer period:-
As per explanation to Section 3(i) of the M.M.D.R. Act, a mine can have a longer life depending upon the availability of the mineable reserve therein. Whereas, there could be different projects and phases of quarrying in respect of the WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 203 same mine. Therefore, there could be various project proponents as well for various projects, until the end of the life of mine. In respect of large mines especially outside Kerala, the mine life can be more than 100 or 150 years. As taken note of in the subject notification, by virtue of the amendment to the M.M.D.R. Act in the year 2015, mining leases are being granted for a period of 50 years. Now, by virtue of the impugned notification, the validity period of E.Cs have been extended to the 'project life', as laid down in the mining plan approved by the competent authority, subject to a maximum of 30 years, which, by virtue of the proviso to clause 9(iv) of the impugned notification, can further be extended for a period of 5 years each, until the validity of the mining lease; or the end of life of mine; or 50 years, whichever is earlier.
64. To pinpoint the undesirability of granting an environmental clearance for such a longer period, this Court may elucidate with the help of an example. Assume a case, where the environmental parameters at the time of assessment of the project for the purpose of environmental clearance by the expert body were conducive for grant of E.C. Accordingly, WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 204 E.C. was granted, say for a period of 5 years or 10 years.
Thereafter, due to a subsequent development - say a natural disaster or otherwise - the environmental parameters in the area of quarrying has become vulnerable, for which reason, it was not any more advisable to continue quarrying operations in that locality. This situation was not pre-existing and contemplated at the time of grant of initial lease, but is created on account of a subsequent event, like a natural disaster. If the environmental clearance is given for a period of 30 years or more and there being a mining lease of 50 years, a most undesirable situation will be created, obstructing the enforcement of a check and balance mechanism.
In Kerala, we have seen such a situation in a village by name Chooralmala, Wayanad, where there was an extensive landslide in the year 2024, taking the lives of more than 420 persons and wiping off an area of approximately 86,000 m 2 in the torrential flow of water, along with the earth. If a quarry was functioning in that area for which E.C. was granted, the necessity and the requirement to review the environmental parameters based on such huge landslide will not be available, if the impugned Ext.P8 notification is given effect to. Perceived in that angle too, it could be held WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 205 without the slightest hesitation that the notification to bring in the amendment is not in furtherance of the requirements of the environmental protection, the very purpose envisaged in the E.P. Act and Rules; and hence, the notification becomes unconstitutional for being inconsistent with and contrary to the purpose of the parent enactment.
65. Point No.3 - Whether Ext.P9 O.M. is ultra vires and bad in law?
The point pertains to the legality and validity of Ext.P9 Office Memorandum. From the face of it, Ext.P9 appears to be a clarification to Ext.P8 notification. In paragraph no.2, Ext.P9 refers to representations having been received from various stakeholders seeking clarification on the validity of E.Cs and accordingly, paragraph no.2(i) and 2(ii) stipulates that all E.Cs which had not expired as on the date of Ext.P8 notification, 12.04.2022, will stand automatically extended to the respective increased validity period given in the column in paragraph no.1 of Ext.P9. The column insofar as mining projects are concerned, refers to a validity period of 30 years. Thus, by virtue of the operation of Ext.P9, validity of E.Cs, which have not expired as on 12.04.2022, WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 206 automatically stood extended to a period of 30 years.
66. Illegalities galore with respect to Ext.P9. Primarily, the validity period of E.Cs for mining leases, as taken note of in the column in paragraph no.1 in Ext.P9, is erroneous.
Purportedly, what has been recorded in that column is the validity period of E.Cs in terms of Ext.P8 notification.
Ext.P8 stipulates that the validity period of the prior E.Cs for the mining project shall be the project life, as laid down in the mining plan, subject to a maximum of 30 years, whichever is earlier. The period of 30 years as per Ext.P8 is only an upper limit, and what is important is the project life, which, however, is made subject to a maximum of 30 years, whichever is earlier, as per Ext.P8. Under the guise of the clarification, this provision of Ext.P8 has been interfered with, so as to stipulate that the validity period of an E.C. for mining projects is a definite 30 years. Thus, the basic emphasis on the project life, to determine the validity period of E.Cs, has been given a complete go-by.
67. The second illegality is something which flows from the first one as narrated above, whereby the validity of all WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 207 E.Cs, which were valid as on 12.04.2022, has been automatically extended for the period mentioned in the column in paragraph no.1, that is 30 years.
68. The third infirmity is in the legal context that Ext.P9 O.M. does not refer to the E.P. Act, or for that matter, the E.P. Rules. Therefore, it can at best be construed in law as an administrative circular, which cannot stipulate contrary to a notification issued in terms of the E.P. Act and Rules.
Nor can such a clarificatory circular expand or alter the scope of the original provision, as brought in by Ext.P8 notification. (See in this regard (1) Vanasakthi and Others (supra), (2) Goel Ganga Developers India Pvt. Ltd. v. Union of India, through Secretary, Ministry of environment and forests [2018 (3) KLT 782 (SC)] and (3) Sree Sankaracharya University of Sanskrit and others v. Dr.Manu and another [(2023) 19 SCC 30]).
69. The last illegality to be assigned to Ext.P9 O.M. is the retrospective operation sought to be given to the E.Cs valid as on the date of Ext.P8 notification. However, in this regard, this Court does not approve the arguments of the WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 208 learned counsel for the petitioner in W.P.(C) No.44547/2024, supported by the learned Amicus. This Court is rejecting petitioner's contention that Ext.P8 is only prospective and that it will not apply to the existing E.Cs, vide a separate point raised herebelow. If that be so, all the E.Cs which were valid as on the date of issuance of Ext.P8 notification will get the benefit of Ext.P8 notification. Therefore, it cannot be said that Ext.P9 O.M. seeks to grant retrospective operation to Ext.P8. The legal vice in Ext.P9 lies in its direction that all E.Cs will stand automatically extended to a period of 30 years, thus virtually supplanting the concept of project life for estimating the validity period of an E.C. Ext.P9 O.M. is thus ultravires the E.P. Act, E.P. Rules and the EIA Notification. Point concluded accordingly.
70. Point No.4(a) & (b)- Whether the impugned Ext.P8 notification is bad for reason of being vague and uncertain, rendering it unworkable, thus resulting in arbitrariness?
While analyzing this issue, this Court cannot escape noticing that even the unamended Clause 9 to EIA notification, which provides for determination of 'project life' by the expert WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 209 body, itself, is a bit unclear, especially when it comes to the practical modalities. Unamended Clause 9 stipulates that, insofar as mining projects are concerned, the prior E.C. granted shall be valid for the 'project life' as estimated by the expert body. As already indicated earlier in this judgment, the term 'project life' is not defined anywhere, either in the EIA notification or in other cognate statutes.
The approved mining plan in terms of the M.M.D.R. Act also does not speak of the project life, on the practical scenario. Instead, a mining plan, as prepared by a Recognized Qualified Person (R.Q.P.), only speaks about the life of mine; and not 'project life'. Explanation to Section 3(i) of the M.M.D.R Act is relevant in the context of understanding the mine life. Section 3(i) is extracted herebelow:
"3(i) the expressions, "mine" and "owner", have the meaning assigned to them in the Occupational Safety, Health and Working Conditions Code, 2020 (37 of 2020).
Explanation.--For the purposes of this clause,--(i) a mine continues to be a mine till exhaustion of its mineable mineral reserve and a mine may have different owners during different times from the grant of first mining lease till exhaustion of such mineable mineral reserve;
(ii) the expression "mineral reserve" means the economically mineable part of a measured and indicated mineral resource."
Thus, the mine, or life of mine, continues till exhaustion of WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 210 mineable reserve; and there can be different owners during different times from the grant of first mining lease, till such exhaustion. It is, therefore, obvious that there can be different mining leases in respect of the same mine, during the life of mine. This interpretation is in sync with the averments in paragraph no.6 of the counter affidavit filed by 2nd respondent/Ministry. At any rate, the unamended Clause 9 speaks of an estimation of the 'project life' by the expert body, which, if reckoned - uninfluenced by the mine life - is a practicable proposition, performable by the expert body, having regard to all the attendant facts and circumstances, including the impact of the project on the environment.
71. Now, by virtue of the amendment as per the impugned Ext.P8 notification, the expert body is out of the picture, and the validity period of an E.C. has been made co-extensive with the project life, as laid down in the mining plan approved and renewed by the competing authority.
The above direction Ext.P8 notification is vague, ambiguous and unworkable for the following reasons:
i) The mining plan does not contain any reference to the 'project life'. It only speaks about the life WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 211 of mine. Therefore the validity period of an E.C. cannot be made equivalent to the project life, as laid down in the mining plan.
ii) The argument of the petitioners in the Writ petitions seeking the benefit of Ext.P8 notification that project life, for all practical purposes, means the mine life, is legally unsustainable in toto.
(a) The first reason for the same is in the light of the explanation to Section 3(i) of the M.M.D.R. Act, which has already been dealt with in the immediately preceding paragraph. There can be different projects during the whole life of a mine and, therefore, project life cannot be synonymous to mine life.
(b) Secondly, Ext.P8 impugned notification, itself, would indicate that project life is different from mine life. In sub-clause (iv) to clause 9 of Ext.P8, it is laid down that the prior E.C. will be valid for the project life. The Proviso thereunder is quite WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 212 significant, which speaks of extension of the above referred validity of the E.Cs. The E.Cs are liable to be extended for another 20 years, beyond the 30 years stipulated in Clause 9(iv). However, the extension for the said period of 20 years will be made in every five years for incorporating additional safeguards until (i) the validity of the mining lease, or (ii) the end of life of mine, or (iii) 50 years, whichever is earlier. Thus, if the project life can be extended to a maximum period upto the life of mine by virtue of the above proviso, it does not stand to logic that 'project life' and 'mine life' signifies one and the same, and that they are synonymous.
iii) The indication in clause 9(iv) of Ext.P8 that mining plan is approved and renewed from time to time by the competent authority does not appear to be wholesome. It appears that the relevant statute does not contemplate renewal of mining plan from time to time. In this regard, attention of this WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 213 Court was invited to Rule 67 of the K.M.M.C. Rules. Firstly, this Court is of the opinion that the ambit and scope of a notification issued by the Central Ministry under the E.P. Act and E.P. Rules, and also, the EIA notification, 2006, cannot be adjudged in the light of State Rules issued under the M.M.D.R. Act. That apart, Section 67(1) provides that the mining plan approved under these Rules shall be valid for the entire duration of lease. Review to the mining plan, as contemplated in every 5 years as per Rule 67(2), has to be read and understood in the context of Rule 55 of the K.M.M.C. Rules, which speaks about the submission of mining plan and approval. There, it is expressly stipulated that the mining plan shall include, among other things, the precise area, showing the extent of mineral deposit, where excavation is to be done in the first five years, in the case of quarrying lease, and for the entire period, in case of quarrying permit. Rule 55(i)(c) also speaks about a tentative scheme of quarrying for the second five year period of the quarrying WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 214 lease. That apart, an annual programme and plan for excavation of the precise area from year to year, for a period of five years, is also contemplated. It is in this backdrop that Rule 67 speaks of review of mining plan. If the petitioners contend that the fixation of five year period is bad in law, on the strength of Mathew Abraham (supra), the provision for review in the State Rules will become otiose. The proposition laid down in Mathew Abraham (supra) that, when the EIA notification, 2006, mandates to determine the project life by the expert body, the same cannot be limited en bloc to five years for all mining activities, is a solid proposition. However, it cannot be claimed by the petitioners, who seek the benefit of Ext.P8, that 'project life' should be taken as 'mine life' for the purpose of interpretation of Ext.P8 notification. Such an interpretation will make the grant of E.C, a one time affair.
(iv) If the purpose of the impugned notification was to align the validity period of E.Cs with the period WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 215 of mining leases - which is 50 years in all cases after the 2015 amendment - the term which could have been easily employed in sub-clause 4 of Clause 9, was the 'period of mining lease', instead of 'project life'. The project life, as coined in the unamended Clause 9 of EIA notification, has been retained as such. However, the estimation of such project life by the expert has been done away with, by substituting the project life, as laid on in the mining plan;
whereas, the mining plan does not lay down any such project life. The purpose of the amendment to align the validity of E.Cs with the period of mining leases also does not appear to have been served, since the validity of E.Cs has been made co-extensive with the project life; and not the mining leases. This is all the more so, when the author of Ext.P8, the 2nd respondent Ministry, has not propounded such a case that the project life has to be taken as the term of mining lease. Even if the project life is liable to be interpreted as the period of lease, the same does not figure a WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 216 place in the mining plan, so that the direction in Ext.P8 notification that the prior E.Cs granted to be valid for the project life as laid down in the mining plan, will still remain unworkable.
72. The above aspects are referred to herein only for the purpose of espousing the utter chaos, confusion and uncertainty created by the impugned Ext.P8 notification. The confusion created has gone to such an extent that the mechanism for fixing the validity of E.C. has become practically unworkable. This Court is of the opinion that, being vague and completely uncertain, verging on arbitrariness, the impugned notification is also liable to be interfered with on that count, as well. On the facts of Noble M. Paikada (supra) also, this issue arose, which is seen discussed in paragraph no. 25, whereby the subject notification therein was held to be very vague. For want of clarity, by giving unguided and blanket exemption, the notification was held to be arbitrary and violative of Article 14. The dictum is on all fours to the present fact situation as well.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 217
73. On the strength of the above discussion, it is found that the 66 Writ Petitions seeking the benefit of Ext.P8 notification are liable to be dismissed.
74. Point No.5 - Whether Ext.P8 is only prospective in nature, applicable only to fresh E.Cs to be issued.
Learned counsel for the petitioner in W.P.(C) No.44547/2024 raised an argument that Ext.P8 notification is only prospective in nature, insofar as, the amended sub clause 4 of clause 9 of the EIA notification is concerned. Learned counsel would submit that, in clause 9(ii), the word 'existing' is employed, while stipulating the validity period of projects, other than mining projects, as laid down by virtue of sub-clauses a, b and c therein; whereas such a term 'existing' is not available in clause 9(iv) of the amended notification. The expression 'prior environmental clearance granted' is similar to the unamended provision, which provides for grant of E.Cs; and the same cannot be considered as used in the past tense, so as to include the E.Cs already granted. Thus, fresh E.Cs to be issued after the introduction of Ext.P8 notification alone will be guided by the amended WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 218 provision, in so far as the validity of the E.C. is concerned. Learned counsel would canvass an argument that Ext.P8 notification is sought to be given a retrospective effect by Ext.P9 O.M, which makes it all the more illegal, which, however, is rejected whole considering the legality of Ext.P9 O.M.
75. This Court is not in a position to endorse the submissions made by the learned counsel for the petitioner.
The clauses referred to by the learned counsel cannot be read and understood in isolation. This Court will have to look into the purpose of issuance of the subject notification. In paragraph no. 2 of the notification, the fact that nuclear power projects and hydro power projects have high gestation period, beyond the control of the project proponent is taken stock of. Therefore, the Central Government deems it necessary to extend the validity of environmental clearance for such projects, is recorded in Ext.P8. The fact that the Central Government deems it necessary to extend the validity of E.Cs to other projects as well, considering the time taken for addressing local concerns, is taken stock of in paragraph no. 3 of the subject notification. The requirement to align WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 219 the validity period of E.Cs in accord with the period of mining lease of 50 years, is also stated in paragraph no. 4 of the subject notification. Paragraph no.4 also takes stock of the fact that the validity of the mining E.Cs is 'currently' permissible upto a maximum of 30 years. It is thus clear that the notification was issued to extend the validity period of the E.Cs. The above referred facts referred to in paragraph nos. 2 to 4 of the subject notification leaves no room for any doubt that the purpose sought to be served by virtue of the notification is to extend the period of the existing E.Cs; and not to guide and govern the validity period of prospective E.Cs. The said contention of the learned counsel for the petitioner will, therefore, stand rejected.
76. Point No.6 -
Jurisdiction/Maintainability/Entertainability?
It was seriously canvassed by the 1 st respondent Ministry, 2nd respondent Secretary and also by the 9th Respondent, that the instant Writ Petition, challenging the notification is not maintainable before this Court, inasmuch as an efficacious WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 220 remedy is available to the petitioner before the National Green Tribunal. Extensive arguments were advanced in this regard by the said respondents by placing reliance upon various decisions, which dilates on the scope of the NGT's jurisdiction. The attention of this Court was invited to the various provisions in the NGT Act, especially to Section 14 thereof. According to the Senior Panel Counsel, Section 14(1), read with Section 16(h), is a complete answer to the petitioner's challenge, insofar as the jurisdiction of NGT is concerned, especially when it is a specialized body constituted for that purpose. The decisions of the Hon'ble Supreme Court in 1. Mantri Techzone Private Limited v.
Forward Foundation and Others [2019 (18) SCC 494],
2. Municipal Corporation of Greater Mumbai v. Ankita Sinha and Others [2022 (13) SCC 401], etc. were relied upon to contend that the NGT even has suo moto power to take cognizance in respect of a matter falling within its jurisdiction. Inasmuch as the subject notification is one emanating from the Environment (Protection) Act, and the allegation is to the effect that Ext.P8 notification, if remain, will damage the environment, certainly the body competent to consider is the NGT; and not by invocation of WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 221 the writ jurisdiction of this Court. Learned senior counsel for the 9th respondent also canvassed that the declaration sought for, in W.P(C) no. 44547/2024 is one liable to be sought for in terms of Section 40 of the Specific Relief Act, for which reason, a suit can be filed in terms of Section 113 of the C.P.C, read with Section 9, to declare that the S.O. is unconstitutional. When an alternate and efficacious remedy is available, a writ will not lie, is the specific contention urged by the learned Senior Counsel for the 9th respondent.
77. As against the above submissions, the learned counsel for the petitioner would submit that the National Green Tribunal has no power to issue a writ, quashing Ext.P8 notification and P9 O.M. Issuance of prerogative writs can only be done in exercise of the powers under Article 226 of the Constitution, by the High Court; and not by the Tribunal. Inasmuch as the impugned Ext.P8 notification is sought to be quashed by issuance of a Writ of Certiorari, the contention that there is an equivalent and efficacious alternate remedy available is grossly erroneous, is the submission made by the learned counsel. Learned Amicus would fully support the contentions of the petitioner in this regard. In the notes submitted by WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 222 the learned Amicus, this issue is seen dealt with in paragraph no. 6, at page no. 10, wherein relying on Tamil Nadu Pollution Control Board v Sterlite Industries (I) Ltd.
and Others [(2019) 19 SCC 479], it is canvassed that the NGT has no power under Section 16 of the Act to strike down the Rules or regulations and does not possess general powers of judicial review, comparable to the High Courts under Article
226. Learned Amicus would submit that whether the NGT can set aside a notification, is presently a matter pending before the Supreme Court in Civil Appeal no.2522/2018, for which reason also, the High Court's jurisdiction in respect of the captioned subject cannot be doubted.
78. Having heard the learned counsel appearing for the respective parties, this Court fully endorses the submissions made by the learned counsel for the petitioner and the learned Amicus. The legal position is not res integra in view of the judgment in Tamil Nadu Pollution Control Board (supra). When the specific prayer sought for vide relief no.2 is to quash the subject notification by issuance of a Writ of Certiorari, the jurisdiction of this Court cannot be doubted at all, for, such a relief cannot be granted by the National WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 223 Green Tribunal. It is also settled, by now, that the existence of an alternate remedy, by itself, - assuming an alternate remedy is available - is not a ground in all cases to hold that the High Court cannot exercise its jurisdiction under Article 226 of the Constitution. By the nature of the challenge posed to the impugned notification in the Writ Petition, it is only appropriate that the High Court exercises its writ jurisdiction under Article 226 of the Constitution. Point concluded accordingly.
79. Point No.7 - Suo moto power of Writ Court to consider the vires of a Notification:-
The next issue to be considered is a jurisdictional one pertaining to the competence of a writ court to suo moto consider the constitutional vires of an amendment notification, even in the absence of a complete challenge to the same. As already indicated earlier, in W.P(C) no. 44547 of 2024, the constitutional vires of the subject notification is very much under challenge. However, the challenge is in the context of the E.C. issued to the 9 th respondent particularly, and the E.Cs issued by DEIAA, generally. The WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 224 prayer sought for is, of course, a declaration that Ext.P8 notification and Ext.P9 O.M. are ultra vires the Constitution and the provisions of the Environment (Protection) Act and Rules. But such declaration is sought only to the extent of extending the validity of the existing environmental clearance of mining projects granted by DEIAAs. The subject notification/Ext.P8 is sought to be quashed by issuance of a Writ of Certiorari. It is in this regard that the present issue of the competence of a Writ Court to suo moto consider the constitutional vires of Ext.P8 subject notification arises.
80. Before addressing the legal issue in this regard, it will have to be explained as to why such an exercise is necessary in the given facts. There are as many as 66 Writ Petitions claiming the benefit of the impugned Ext.P8 notification, which extended the validity of all existing E.Cs to the project life, as laid down in the mining plan, subject to a maximum of 30 years, which stands clarified by Ext.P9 Office Memorandum, as per which, the validity period of the E.C. stands extended to 30 years automatically. It has come out in the arguments that not only the 66 writ petitioners/project WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 225 proponents, several other project proponents are also presently functioning on the strength of the subject notification, but for which, the validity period of the E.Cs issued to them by DEIAA/SEIAA, as the case may be, would have expired. Thus, a substantive relief, which goes to the root of continuance of the operations in all the quarries, is founded on the subject notification. In such circumstances, this Court is of the opinion that, if the constitutional vires of the notification is ex-facie, at doubt, that a Writ Court, not only has the right to look into the legality and validity of such notification from the constitutional perspective, but also has a duty to do so. In the instant case, there is an apparent non-compliance of the mandatory provision of Rule 5(3)(a) to (d) and recourse has been made to Rule 5(4) of the Environment (Protection) Rules, which is stated, in unmistakable terms, in the notification itself.
Therefore, if the exercise undertaken relying upon Rule 5(4) is not constitutionally justified, no relief can be granted to the 66 petitioners before this Court, especially when such reliefs are sought by invoking the writ jurisdiction of the High Court. Secondly, the issue is with respect to the protection of environment, as well as the protection of right WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 226 to life under Article 21 of the Constitution. Therefore, it is all the more imperative upon a constitutional court to look into the legal validity and constitutionality of the subject notification based upon which only, reliefs are sought for. When Ext.P8 notification read with the subject O.M, extends the validity of environmental clearance to 30 years, without there being a check or review of the situation and circumstances in the meanwhile, it is a matter of serious concern, which may involve irreparable environmental harm.
Therefore, this Court, is impelled, on facts, to look into the constitutional validity of the subject notification, dehors and independent of the absence of a complete challenge made to the same in W.P.(C) No. 44547 of 2024.
81. The legal position in this regard is clear as laid down by the Hon'ble Supreme Court in 1. Raju Ramsing Vasave v.
Mahesh Deorao Bhivapurkar and Others [(2008) 9 SCC 54],
2. Guruvayoor Devaswom Managing Committee and Another v. C.K. Rajan and Others [(2003) 7 SCC 546], 3. Shivajirao Nilangekar Patil v. Mahesh Madhav Gosavi (DR) and Others [(1987) 1 SCC 227] and 4. Bihar Rajya Dafadar Chaukidar Panchayat (Magadh Division) v State of Bihar and Others [MANU/SCOR/ WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 227 33868/2025]. The point is concluded accordingly.
82. Point No.8 - Whether there is adequate representation for the project proponents?
The issue is with respect to the adequacy of the representation of the Project Proponents, in the context of considering the vires of the notification, which issue requires to be addressed in the peculiar facts and circumstances obtaining in these cases. The point was raised by almost all the respondents in the leading Writ Petition, by contending that all the project proponents be given notice of the relief sought for in W.P.(C) No.44547/2024, at least in a representative capacity, since all the project proponents will be vitally affected by the outcome of the said Writ Petition.
83. The contention is found to be untenable for the following reasons:
(1) This Writ Petition is considered along with 66 other Writ Petitions filed by the project proponents, wherein they seek the benefit of the self-same Ext.P8 notification.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 228 (2) Secondly, an association of quarry owners - by name 'Quarry E.C. Holders Association, Kerala State Committee,' - a registered body, sought for impleadment in the above said W.P.(C) No.44547/2024 and the interim application, I.A. No.5/2025, was allowed. Accordingly, a representative body of the Quarry E.C. Holders was impleaded and they were heard, at length. Detailed arguments were addressed by that respondent.
Besides, a compilation of various Orders and precedents and argument notes were filed by the said 14th respondent. Similarly, four other project proponents, additional respondents 10 to 13 also sought for impleadment vide I.A. No.1/2025, which was also allowed. Arguments were advanced by their counsel on behalf of the said additional respondents. In such circumstances, it cannot be said that the project proponents were not adequately represented, or for that matter heard, by this Court.
(3) Thirdly, the decision of the Hon'ble Supreme WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 229 Court in Anoop M. v. Gireeshkumar T.M [2024 (7) KHC 88 - paragraph 11] is on all fours to the fact situation herein. The purpose of Rule 148 of the Kerala High Court Rules is adequately served in the instant facts, as well. Besides, the numerous petitioners in the connected batch of Writ Petitions cannot feign ignorance of the challenge to Ext.P8 notification. Both the above criteria taken note of in Anoop (supra) are very much live to the instant facts as well.
(4) Fourthly, this Court notice that a challenge to the constitutional vires of a notification has to be essentially answered by its author, which in the instant case is the Ministry of Environment, Forest and Climate Change (MoEF & CC). The Ministry is very much a party and elaborate arguments were advanced by it. That being so, every affected party cannot raise a claim of audi alteram partem. [see Gopalakrishnan Nair and Others v. State of Kerala and Others - 1992 KHC 577(D.B)] (5) Finally, it is an impracticable proposition to WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 230 contend that all the project proponents should be heard. All what can be conceived, at best, is a right in favour of the project proponents in their representative capacity, which has adequately been done by impleading additional respondents 10 to 13 and 14, especially when respondent no.14 is an association of the Quarry E.C. owners. In this regard it is noteworthy that, barring the above-
referred additionally impleaded respondents, none out of the 66 project proponents have not chosen to come forward seeking impleadment, dehors the fact that the said 66 Writ Petitions were heard along with W.P.(C) No.44547/2024, conjointly.
84. Therefore, the contention that the challenge to the subject notification S.O.1807(E) cannot be considered in the absence of all the project proponents in the party array cannot be countenanced and is, therefore, hereby repelled.
85. CONCLUSION :-
In the light of the above discussion W.P.(C) No.44547/2024 is allowed. The impugned Ext.P8 notification dated 12.04.2022 - WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 231 insofar as it is applicable to mines and mining operations as provided in clause 9(iv) - is declared ultra vires the Environment (Protection) Act, the Environment (Protection) Rules, and also, the EIA notification, 2006 and hence struck down as unconstitutional. Ext.P9 Office Memorandum is also declared illegal and ultra vires the Environment (Protection) Act, the Environment (Protection) Rules and the EIA notification, 2006, insofar as it pertains to mines and mining operations. Consequently, the 6th respondent will stand directed, by a writ of mandamus, to take action in accord with law regarding the quarrying operations of the 9 th respondent, treating Ext.P20 E.C. to have expired.
86. Consequentially, the 66 Writ Petitions filed, claiming the benefit of Ext.P8 notification and Ext.P9 Office Memorandum, will stand dismissed. All the interim orders will stand vacated. Interlocutory applications, if any, pending in all the 67 Writ Petitions will stand closed. Since the constitutional vires of Exts.P8 and P9 have been considered suo moto - beyond the scope of the challenge in W.P.(C) No.44547/2024 - and struck down as unconstitutional, appropriate action by the 6th respondent shall follow in WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 232 respect of the quarries run by the petitioners in the said 66 Writ Petitions, depending upon the validity of the E.Cs issued to such quarry project.
This Court places on record its sincere appreciation to the commendable efforts taken by the learned Amicus, Smt.Ramola Nayanpally. Appreciation is due for the valuable assistance given by the various counsel appearing for the respective parties.
Sd/-
C. JAYACHANDRAN, JUDGE TR/vdv/ww WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 233 APPENDIX OF WP(C) 23150/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN THE PETITIONER AND THE 1 ST RESPONDENT, DATED 13/11/2017, Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE GRANTED BY THE COMPETENT AUTHORITY, DATED 23/09/2017, Exhibit P3 TRUE COPY OF THE MINING PLAN DATED NIL WITH THE ENDORSEMENT 'APPROVED' AND SHOWING THE MINABLE RESERVES Exhibit P4 TRUE COPY OF THE S.O.221(E) DATED 18/01/2021, Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, BEARING NO.E/SE/KL/22/81(E85811), ISSUED BY THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES, WHICH IS VALID FROM 30/01/2020 TO 31/03/2025, Exhibit P6 TRUE COPY OF THE RELEVANT PAGES OF THE CONSENT VARIATION ORDER, BEARING NO. FILE NO. KSPCB/KZ/ICO/10026843/VAR/2023, ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 01/06/2023, WITH VALIDITY UPTO 05/07/2027, Exhibit P7 TRUE COPY OF THE LICENSE NO.JC2/05/2023-24, ISSUED BY THE SECRETARY, KODIYATHUR GRAMA PANCHAYAT, DATED 09/03/2023 VALID UPTO 31/03/2028, Exhibit P8 TRUE COPY OF THE MOVEMENT PERMIT, BEARING NO.
KOZ /QL/2017/9/MP- 175/2023/77667 DATED 14/06/2023 VALID UP TO 08/07/2023 ISSUED BY THE 1 ST RESPONDENT Exhibit P9 TRUE COPY OF S.O.NO.1807(E), DATED 12-4-2022 Exhibit P10 TRUE COPY OF THE RELEVANT PAGES OF THE SCHEME OF MINING, DATED 26/05/2022, WITH THE ENDORSEMENT 'APPROVED' AND SHOWING THE MINEABLE RESERVES.
Exhibit P11 TRUE COPY OF THE SCREENSHOT TAKEN FROM THE OFFICIAL PORTAL VIZ. KOMPAS PERTAINING TO THE QUARRY, DATED NIL.
Exhibit P12 TRUE COPY OF THE INTERIM ORDER IN W.P.(C) NO.22500/2023 DATED 11/07/2023. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 234 APPENDIX OF WP(C) 1483/2023 PETITIONER EXHIBITS Exhibit P 1 A TRUE COPY OF THE PROCEEDINGS OF THE DIRECTOR OF MINING AND GEOLOGY DATED 19.9.2017 ISSUED TO THE PETITIONER Exhibit P 2 A TRUE COPY OF THE RELEVANT PAGES OF THE QUARRYING LEASE DATED 11.12.2017 ISSUED TO THE PETITIONER Exhibit P 3 A TRUE COPY OF THE RELEVANT PAGES ENVIRONMENTAL CLEARANCE ISSUED TO THE PETITIONER ISSUED BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, MALAPPURAM DATED 19.6.2017 Exhibit P 4 A TRUE COPY OF THE EXPLOSIVE LICENSE ISSUED BY THE CONCERNED AUTHORITY DATED 20.1.2022 Exhibit P 5 A TRUE COPY OF THE SO NO. 1807(E) DATED 12.4.2022 Exhibit P 6 A TRUE COPY OF THE RELEVANT PAGES OF APPROVED MINING PLAN SHOWING SCHEME OF MINING, DATED 13.6.2016 ISSUED BY THE 3RD RESPONDENT Exhibit P 7 A TRUE COPY OF THE INTERIM ORDER IN WP(C).19160 OF 2022 DATED 14.6.2022 Exhibit P 8 TRUE COPY OF THE INTERIM ORDER IN WP(C)14264 OF 2022 DATED 3.6.2022 WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 235 APPENDIX OF WP(C) 2053/2023 PETITIONER EXHIBITS EXHIBIT P 1 A TRUE COPY OF THE PROCEEDINGS MINING AND GEOLOGY DATED 17.5.2019 ISSUED TO THE PETITIONER.
EXHIBIT P 2 A TRUE COPY OF THE RELEVANT PAGES OF THE QUARRYING LEASE DATED 31.5.2019 ISSUED TO THE PETITIONER.
EXHIBIT P 3 A TRUE COPY OF THE RELEVANT PAGES ENVIRONMENTAL CLEARANCE ISSUED TO THE PETITIONER BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, MALAPPURAM DATED 9.2.2018.
EXHIBIT P 4 A TRUE COPY OF THE SO NO. 1807(E) DATED 12.4.2022.
EXHIBIT P 5 A TRUE COPY OF THE RELEVANT PAGES OF APPROVED MINING PLAN SHOWING SCHEME OF MINING, DATED 8.11.2017 ISSUED BY THE 3RD RESPONDENT.
EXHIBIT P 6 A TRUE COPY OF THE INTERIM ORDER IN WP(C).19160 OF 2022 DATED 14.6.2022. EXHIBIT P 7 TRUE COPY OF THE INTERIM ORDER IN WP(C)14264 OF 2022 DATED 3.6.2022. EXHIBIT P 8 A TRUE COPY OF THE OFFICE MEMORANDUM DATED 15.3.2024 OF THE MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 236 APPENDIX OF WP(C) 4121/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN THE PETITIONER AND THE 1ST RESPONDENT, DATED 19/02/2019 EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE GRANTED TO THE PETITIONER, DATED 31/01/2018 EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGES OF THE APPROVED MINING PLAN, DATED 23/10/2017 EXHIBIT P4 TRUE COPY OF S.O221(E), DATED 18/01/2021 EXHIBIT P5 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, BEARING NO.E/SC/KL/22/1605 (E 72176) DATED 12/02/2019 EXHIBIT P6 TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE, BEARING NO.
PCB/PLKD/ICO/R2/R16PAL3140618/2022 ISSUED BY THE POLLUTION CONTROL BOARD, DATED 01/06/2022 EXHIBIT P7 TRUE COPY OF THE LICENSE NO.B3-501/19(93) ISSUED BY THE THACHANATTUKARA GRAMA PANCHAYAT, DATED 10/05/2019 EXHIBIT P8 TRUE COPY OF THE MOVEMENT PERMIT, BEARING NO. PAL/QL/2019/4/MP-35/2022/71363 DATED 26/12/2022 EXHIBIT P9 TRUE COPY OF S.O.NO.1807(E), DATED 12-4- 2022 EXHIBIT P10 TRUE COPY OF THE SCREENSHOT TAKEN FROM THE OFFICIAL PORTAL VIZ. KOMPAS EXHIBIT P11 TRUE COPY OF INTERIM ORDER DATED 3-6-2022 IN W.P.(C) NO.14264/2022 EXHIBIT P12 TRUE COPY OF THE INTERIM ORDER IN ANOTHER SIMILAR CASE VIZ. W.P.(C) 3083/2023 WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 237 APPENDIX OF WP(C) 4900/2023 PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE FORM LE3 LICENCE ISSUED BY THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES, ERNAKULAM ON 30.08.2022 TO THE PETITIONER EXHIBIT P2 A TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE-RENEWAL ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD ON 13.06.2018 VALID UP TO 03.10.2021 EXHIBIT P3 A TRUE COPY OF THE TRADE LICENCE RENEWED AND ISSUED ON 31.03.2022 VALID UP TO 03.10.2022 EXHIBIT P4 A TRUE COPY OF THE RELEVANT PAGES OF MINING PLAN PREPARED BY THE RECOGNIZED QUALIFIED PERSON APPROVED BY THE 2ND RESPONDENT ON 20.11.2015 EXHIBIT P5 A TRUE COPY OF THE ENVIRONMENTAL CLEARANCE DATED 4.10.2016 ISSUED BY THE 1ST RESPONDENT FOR THE QUARRY OF THE PETITIONER EXHIBIT P6 A TRUE COPY OF THE QUARRYING LEASE EXECUTED BETWEEN THE STATE GOVERNMENT AND THE PETITIONER DATED 01.02.2017 VALID UP TO 14.01.2029 EXHIBIT P7 A TRUE COPY OF THE RELEVANT PAGES OF THE REVISED MINING PLAN APPROVED BY THE 2ND RESPONDENT ON 08.10.2021 EXHIBIT P8 A TRUE COPY OF THE AMENDMENT DATED 12.04.2022 ISSUED BY THE MINISTRY OF ENVIRONMENT FOREST AND CLIMATE CHANGE PUBLISHED IN THE GAZETTE OF INDIA 12.04.2022 EXHIBIT P9 A TRUE COPY OF THE CIRCULAR DATED 04.05.2022 ISSUED BY THE CHAIRMAN, KERALA STATE POLLUTION CONTROL BOARD EXHIBIT P10 A TRUE HARD COPY OF THE APPLICATION SUBMITTED ONLINE BY THE PETITIONER BEFORE THE 3RD RESPONDENT WITHOUT DATE EXHIBIT P11 A TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT DATED 08.02.2023 ISSUED BY THE 3RD RESPONDENT EXHIBIT P12 A TRUE COPY OF THE APPLICATION DATED WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 238 08.02.2023 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT FOR RENEWING EXHIBIT P3 TRADE LICENSE FOR THE FINANCIAL YEAR 2022-2023 TILL 2026-2027. EXHIBIT P13 A TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT DATED 09.02.2023 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER ACKNOWLEDGING RECEIPT OF EXHIBIT P12 EXHIBIT P14 A TRUE COPY OF THE ORDER DATED 25.10.2022 PASSED BY THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT IN W.P.(C) NO 32755/2022.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 239 APPENDIX OF WP(C) 5162/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF QUARRYING PERMIT ISSUED BY THE 1ST RESPONDENT DATED 22-2-2022 EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE ENVIRONMENTAL CLEARANCE ISSUED BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, THIRUVANANTHAPURAM DATED 6-2- 2018 EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE ISSUED IN FAVOR OF THE PETITIONER, DATED 13-02-2020 EXHIBIT4 TRUE COPY OF THE CONSENT TO OPERATE ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, TO THE PETITIONER, DATED 07-11-2018 EXHIBIT P4A TRUE COPY OF THE RELEVANT PAGE OF APPLICATION AND RECEIPT SHOWING THE REMITTANCE OF APPLICATION FEE DATED 7-2- 2023 EXHIBIT P5 TRUE COPY OF THE LICENSE ISSUED BY THE NELLANAD GRAMA PANCHAYAT, IN FAVOR OF THE PETITIONER, DATED 01-04-2020 EXHIBIT P5A TRUE COPY OF THE RECEIPT SHOWING SUBMISSION OF APPLICATION FOR RENEWAL OF LICENSE ON 8-2-2023 EXHIBIT P6 TRUE COPY OF THE RELEVANT PAGES OF THE APPROVED MINING PIAN, DATED 12-01-2017 EXHIBIT P7 TRUE COPY OF THE MOVEMENT PERMIT DT.10-3- 2022, BEARING NO.TVPM/QPGBS/2021-22/9/MP- 1/2022/61936 EXHIBIT P8 TRUE COPY OF THE CERTIFICATE ISSUED BY THE 1ST RESPONDENT, DATED 26-11-2022 EXHIBIT P9 TRUE COPY OF NOTIFICATION BEARING NO.S.O.22L(E), DATED 18-01-2021 EXHIBIT P10 TRUE COPY OF THE SCREENSHOT TAKEN FROM THE WEB SITE OF THE MINING & GEOLOGY DEPARTMENT DATED NIL.
EXHIBIT P11 TRUE COPY OF THE S.O.NO.1807(E), DT.12-4- 2022 EXHIBIT P12 TRUE COPY OF THE RELEVANT PAGES OF THE APPLICATION SUBMITTED BY THE PETITIONER, SANS DOCUMENTS SUBMITTED ALONG WITH THE WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 240 APPLICATION, BEFORE THE LST RESPONDENT FOR RENEWAL OF QUARRYING PERMIT, DATED 16-1-2023 EXHIBIT P13 TRUE COPY OF THE COMMUNICATION DATED 20- 01-2023 FROM THE 1ST RESPONDENT EXHIBIT P14 TRUE COPY OF THE INTERIM ORDER IN WP(C)20421/2022 DATED 27-06-2022 EXHIBIT P15 TRUE COPY OF THE INTERIM ORDER IN WP(C)30667/2022 DATED 12-10-2022. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 241 APPENDIX OF WP(C) 5618/2023 PETITIONER EXHIBITS EXHIBIT P1 COPY OF PROCEEDINGS NO.333/2019- 20/3451/M3/2018/DGM DATED 30.08.2019 OF THE SECOND RESPONDENT.
EXHIBIT2 COPY OF THE LEASE DEED DATED 04.11.2019.
EXHIBIT P3 COPY OF THE ENVIRONMENTAL CLEARANCE DATED 14.02.2018 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P4 TRUE COPY OF SO NO.1807(E) DATED 12.04.2022.
EXHIBIT P5 COPY OF THE CERTIFICATE NO.
206/DOPTA/M/2018 DATED 10.01.2023 ISSUED BY THE THIRD RESPONDENT.
EXHIBIT P6 COPY OF RELEVANT PAGES OF THE MINING PLAN AT CHAPTER IV, AS SUBMITTED FOR ENVIRONMENTAL CLEARANCE EXHIBIT P7 COPY OF INTERIM ORDER DATED 03.06.2022 IN WPC NO. 14264 OF 2022.
EXHIBIT P8 COPY OF INTERIM ORDER DATED 07.02.2023 IN WPC 2053 OF 2023.
RESPONDENT EXHIBITS EXHIBIT R4 TRUE COPY OF THE NEWS ITEM PUBLISHED ON 28.02.2023 IN THE PATHANAMTHITTA EDITION OF MATHRUBHUMI ONLINE DAILY REGARDING THE ILLEGAL QUARRYING OPERATIONS.
EXHIBIT R4(A) TRUE COPY OF THE REPRESENTATION DATED 16.02.2023 SUBMITTED BY THE ADDL. 4TH RESPONDENT BEFORE THE 1ST RESPONDENT IN THE WRIT PETITION WITH ITS POSTAL RECEIPT.
EXHIBIT R4(B) TRUE COPY OF THE REPRESENTATION DATED 16.02.2023 SUBMITTED BY ADDL. 4TH RESPONDENT BEFORE THE 2ND RESPONDENT IN THE WRIT PETITION WITH ITS POSTAL RECEIPT.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 242 APPENDIX OF WP(C) 5877/2023 PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THEDEED OF RECONSTITUTION OF THE FIRST PETITIONER PARTNERSHIP FIRM DATED 04.03.2020 EXHIBIT P2 A TRUE COPY OF THE FORM LE3 LICENCE ISSUED BY THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES, ERNAKULAM ON 21.04.2006 RENEWED AND VALID UPTO 31.03.2026 TO THE 1ST PETITIONER EXHIBIT P3 A TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE- RENEWAL ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD ON 07.09.2020 VALID UPTO 31.12.2025 EXHIBIT P4 A TRUE COPY OF THETRADE LICENCE RENEWED AND ISSUED ON 31.03.2022 VALID UP TO 31.03.2023 EXHIBIT P5 A TRUE COPY OF THE ENVIRONMENTAL CLEARANCE DATED 02.05.2017 ISSUED BY THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, KERALA FOR THE QUARRY PROJECT OF THE 1ST PETITIONER EXHIBIT P6 A TRUE COPY OF THE QUARRYING LEASE EXECUTED BETWEEN THE STATE GOVERNMENT AND THE 1ST PETITIONER DATED 12.04.2018 VALID UP TO 11.04.2030 EXHIBIT P7 A TRUE COPY OF THE AMENDMENT DATED 12.04.2022 ISSUED BY THE MINISTRY OF ENVIRONMENT FOREST AND CLIMATE CHANGE PUBLISHED IN THE GAZETTE OF INDIA 12.04.2022 EXHIBIT P8 A TRUE COPY OF THE INTERIM ORDER DATED 03.11.2022 PASSED BY THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT IN W P© NO.
34489/2022EXHIBIT P9 A TRUE COPY OF THECIRCULAR DATED 04.05.2022 ISSUED BY THE CHAIRMAN, KERALA STATE POLLUTION CONTROL BOARD EXHIBIT P10 A TRUE COPY OF THEACKNOWLEDGMENT RECEIPT FOR THE APPLICATION SUBMITTED ONLINE BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 13.02.2023 EXHIBIT P11 A TRUE COPY OF THEAPPLICATION DATED 13.02.2023 SUBMITTED BY THE PETITIONER WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 243 BEFORE THE 4TH RESPONDENT FOR RENEWING EXHIBIT P4 TRADE LICENSE FOR THE FINANCIAL YEAR 01.04.2023 TILL 31.03.2028 EXHIBIT P12 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT DATED 13.02.2023 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER ACKNOWLEDGING RECEIPT OF EXHIBIT P11 EXHIBIT P13 A TRUE COPY OF THE INTERIM ORDER DATED14.02.2023 PASSED BY THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT IN W.P.(C) NO 4900/2023.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 244 APPENDIX OF WP(C) 6535/2025 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE QUARRYING LEASE DATED 09.08.2017 VALID TILL 08.08.2029. EXHIBIT P2 TRUE COPY OF THE CONSENT TO OPERATE DATED 07.04.2023 ISSUED BY THE 5TH RESPONDENT VALID TILL 20.04.2025.
EXHIBIT P3 TRUE COPY OF THE PANCHAYAT LICENSE DATED 25.03.2024 VALID TILL 31.03.2025 ISSUED BY THE 6TH RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE CERTIFICATE NO. 4/16 DATED 21.04.2017 ISSUED BY THE DEIAA, PALAKKAD.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 30.09.2022 ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE NOTIFICATION DATED 12.04.2022 BEARING NUMBER S.O. 1807(E) ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE ABSTRACT OF THE SCHEME OF MINING APPROVED BY THE 3RD RESPONDENT ON 22.02.2022.
EXHIBIT P8 TRUE COPY OF THE RECEIPT DATED 14.02.2025 ISSUED BY THE 5TH RESPONDENT FOR THE APPLICATION FOR RENEWAL SUBMITTED BY THE PETITIONER.
EXHIBIT P9 TRUE COPY OF THE RECEIPT DATED 12.02.2025 ISSUED BY THE 6TH RESPONDENT FOR THE RENEWAL APPLICATION SUBMITTED BY THE PETITIONER.
EXHIBIT P10 TRUE COPY OF THE INTERIM ORDER DATED 10.01.2025 IN WP(C) NO. 1095/2025 ON THE FILES OF THIS HON'BLE COURT.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 245 APPENDIX OF WP(C) 8639/2023 PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE FROM LE3 LICENCE ISSUED BY THE JOINT CHIEF CONTROLLER OF EXPLOSIVES,SOUTH CIRCLE CHENNAI ON 06.01.2005 TO THE PETITIONER EXHIBIT P2 A TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE-RENEWAL ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD ON 07.04.2018 VALID UP TO 31.05.2022 EXHIBIT P3 A TRUE COPY OF THE CONSENT VARIATION ORDER ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD ON 29.03.2022 EXHIBIT P4 A TRUE COPY OF THE TRADE LICENCE RENEWED AND ISSUED ON 11.04.2022 VALID UP TO 04.03.2023 RENEWED AND EXTENDED UP TO 31.03.2023 EXHIBIT P5 A TRUE COPY OF THE RELEVANT PAGES OF MINING PLAN PREPARED BY THE RECOGNIZED QUALIFIED PERSON APPROVED BY THE 2ND RESPONDENT ON 01.12.2017 EXHIBIT P6 A TRUE COPY OF THE ENVIRONMENTAL CLEARANCE DATED 05.03.2018 ISSUED BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, PALAKKAD FOR THE QUARRY OF THE PETITIONER EXHIBIT P7 A TRUE COPY OF THE JUDGMENT DATED 30.11.2021 PASSED BY THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT IN WP(C)NO.26054/2020 EXHIBIT P8 A TRUE COPY OF THE INTERIM ORDER DATED 05.08.2022 PASSED BY THE LEARNED SINGLE JUDGE IN CON.CASE (C) NO.1049/2022.
EXHIBIT P9 A TRUE COPY OF THE PROCEEDINGS OF THE
DIRECTOR ,MINING AND
GEOLOGY,THIRUVANATHAPURAM DATED
11.08.2022.
EXHIBIT P10 A TRUE COPY OF THE JUDGEMENT DATED
17.08.2022 PASSED BY THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT IN CON.CASE (C) NO.1049/2022.
EXHIBIT P11 A TRUE COPY OF THE QUARRYING LEASE DATED 29.08.2022 EXECUTED AND THE STATE GOVERNMENT.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 246 EXHIBIT P12 A TRUE COPY OF THE AMENDMENT DATED 12.04.2022 ISSUED BY THE MINISTRY OF ENVIRONMENT FOREST AND CLIMATE CHANGE PUBLISHED IN THE GAZETTE OF INDIA 12.04.2022.
EXHIBIT P13 A TRUE COPY OF THE APPLICATION DATED 09.03.2023 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT FOR RENEWING EXHIBIT P4 TRADE LICENSE FOR THE FINANCIAL YEARS 2023-2028.
EXHIBIT P14 A TRUE COPY OF THE ORDER DATED 14.02.2023 PASSED BY THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT IN W.P. (C) NO.4900/2023.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 247 APPENDIX OF WP(C) 14192/2025 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN PETITIONER AND THE COMPETENT AUTHORITY, DATED 29/05/2017 EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE DATED 17/08/2016, ISSUED BY THE 4 TH RESPONDENT, EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN WITH PROGRESSIVE MINE CLOSURE PLAN WITH THE ENDORSEMENT 'APPROVED' DATED 13/11/2015 EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN, WITH THE ENDORSEMENT 'APPROVED' DATED 20/05/2017, BY THE 1 ST RESPONDENT AND SHOWING THE MINEABLE RESERVES, EXHIBIT P5 TRUE COPY OF THE RELEVANT PAGES OF MINUTES OF THE 34 TH MEETING OF THE 4 TH RESPONDENT DATED 31/10/2014 EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED 17/11/2020 PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.25111/2020 AND CONNECTED CASES EXHIBIT P7 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, WHICH IS VALID FROM 08/02/2022 FOR A PERIOD UPTO 31/03/2027, ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES, ERNAKULAM EXHIBIT P8 TRUE COPY OF THE RELEVANT PAGES OF THE INTEGRATED CONSENT TO OPERATE RENEWAL ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 25/03/2024, VALID UPTO 28/05/2027, EXHIBIT P9 TRUE COPY OF THE LICENSE ISSUED BY THE SECRETARY, THIRUMITTAKKODE GRAMA PANCHAYATH, DATED 25/03/2025, WHICH IS VALID FROM 01/04/2025 TO 31/03/2027 EXHIBIT P10 TRUE COPY OF THE MOVEMENT PERMIT DATED 01/04/2025 FOR A PERIOD UPTO 28/05/2025 EXHIBIT P11 TRUE COPY OF S.O.NO.1807(E), DATED 12-4- 2022 WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 248 EXHIBIT P12 TRUE COPY OF THE ORDER DATED 14/12/2023 ISSUED BY THE 4 TH RESPONDENT EXHIBIT P13 TRUE COPY OF THE RELEVANT PAGES OF THE SCHEME OF MINING WITH ENDORSEMENT 'APPROVED' ON 29/07/2024 AND SHOWING MINEABLE RESERVES EXHIBIT P14 TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.35855/2022 AND W.P.(C) NO.35871/2022, DATED 20-12- 2022.
EXHIBIT P15 TRUE COPY OF THE G.O NO. 1257/2023/ID DATED 14/12/2023.
EXHIBIT P16 TRUE COPY OF THE CIRCULAR ISSUED BY THE POLLUTION CONTROL BOARD DATED 05/02/2024.
EXHIBIT P17 TRUE COPY OF THE INTERIM ORDER PASSED BY
THIS HON'BLE COURT IN W.P.(C)
NO.14635/2022, DATED 08/06/2022.
EXHIBIT P18 TRUE COPY OF THE INTERIM ORDER PASSED BY
THIS HON'BLE COURT IN W.P.(C) NO.
7913/2024 DATED 28/02/2024.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 249 APPENDIX OF WP(C) 16933/2023 PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE LEASE DEED DATED 22.12.2017.
EXHIBIT P2 TRUE COPY OF THE PANCHAYATH LICENCE DATED 09.03.2023 WHICH IS VALID UP TO 31.03.2028.
EXHIBIT P3 TRUE COPY OF THE CONSENT ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD DATED 26.07.2022.
EXHIBIT P4 TRUE COPY OF THE EXPLOSIVE LICENSE DATED 16.01.2020 ISSUED BY THE MINISTRY OF COMMERCE AND INDUSTRY.
EXHIBIT P5 A TRUE COPY OF THE EC DATED 23.09.2017. EXHIBIT P6 TRUE COPY OF THE NOTIFICATION DATED 12.04.2022 ISSUED BY THE MINISTRY OF ENVIRONMENTAL FOREST AND CLIMATE CHANGE. EXHIBIT P7 A TRUE COPY OF THE CIRCULAR DATED 04.05.2022 ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER DATED 03.06.2022 IN WP(C) NO. 14264/2022. EXHIBIT P9 TRUE COPY OF THE INTERIM ORDER DATED 13.06.2022 IN WP(C) NO. 18280/2022. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
250
APPENDIX OF WP(C) 18053/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE FORM LE3 LICENCE ISSUED
BY THE DEPUTY CHIEF CONTROLLER OF
EXPLOSIVES, ERNAKULAM ON 18.01.2011 TO THE PETITIONER.
EXHIBIT P2 TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE- RENEWAL ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD ON 06.03.2022 VALID UPTO 22.06.2023. EXHIBIT P3 TRUE COPY OF THE TRADE LICENCE RENEWED AND ISSUED ON 31.03.2023 HAVING VALIDITY FROM 01.04.2023 UP TO 30.06.2023. EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF MINING PLAN PREPARED BY THE RECOGNIZED QUALIFIED PERSON AND APPROVED BY THE 7TH RESPONDENT ON 31.05.2019 EXHIBIT P5 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE DATED 23.06.2017 ISSUED BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, ERNAKULAM FOR THE QUARRY OF THE PETITIONER EXHIBIT P6 TRUE COPY OF THE QUARRYING LEASE EXECUTED BETWEEN THE STATE GOVERNMENT AND THE PETITIONER DATED 21.08.2019 VALID UP TO 20.08.2028 EXHIBIT P7 TRUE COPY OF THE AMENDMENT DATED 12.04.2022 ISSUED BY THE MINISTRY OF ENVIRONMENT FOREST AND CLIMATE CHANGE PUBLISHED IN THE GAZETTE OF INDIA 12.04.2022 EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER DATED 24.06.2022 PASSED BY THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT IN W. P(C) NO. 19551/2022 EXHIBIT P9 TRUE COPY OF THE CIRCULAR DATED 04.05.2022 ISSUED BY THE CHAIRMAN, KERALA STATE POLLUTION CONTROL BOARD EXHIBIT P10 TRUE HARD COPY OF THE APPLICATION SUBMITTED ONLINE BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 27.03.2023 EXHIBIT P11 TRUE COPY OF THE APPLICATION DATED 20.02.2023 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT FOR RENEWING WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 251 THE TRADE LICENSE FOR THE FINANCIAL YEAR 2023-2024.
EXHIBIT P12 TRUE COPY OF THE RECEIPT DATED 06.03.2023 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER ACKNOWLEDGING RECEIPT OF EXHIBIT P11 AND COLLECTION OF FEES. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 252 APPENDIX OF WP(C) 20454/2023 PETITIONER EXHIBITS Exhibit-P1 TRUE COPY OF ENVIRONMENTAL CLEARANCE NO.
85/2018 IN ORDER NO 71/KNR/2017/DEIAA DATED 24.03.2018 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER.
Exhibit -P 2 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN AND CERTIFICATES SUBMITTED BY THE PETITIONER UNDER RULE 55 OF KERALA MINOR MINERAL CONCESSION RULES 2015 . Exhibit-P3 TRUE COPY OF THE NOTIFICATION DATED 18.01.2021 BEARING NUMBER S.O. 221(E) ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE.
Exhibit-P4 TRUE COPY OF CIRCULAR NO.
PCB/HO/CIRCULAR/2015 DATED 18.03.2021. Exhibit-P5 TRUE COPY OF THE NOTIFICATION DATED 12.04.2022 BEARING NO.SO.1807(E) ISSUED BY THE 1ST RESPONDENT.
Exhibit-P6 TRUE COPY OF THE INTERIM ORDER DATED 16.09.2022 IN WP(C) NO. 29452/2022 OF THE HON'BLE HIGH COURT AT ERNAKULAM. Exhibit P7 TRUE COPY OF THE QUARRYING PERMIT ISSUED IN THE NAME OF THE PETITIONER DATED 2.04.2022 NUMBERED AS 01/2022- 23/MM/GS/OSDOC/M - 1674/2020.
Exhibit P 8 TRUE COPY OF THE FORM A APPLICATION
SUBMITTED BY THE PETITIONER FOR
GRANT/RENEWAL OF QUARRYING PERMIT DATED 03-04-2023 ALONG WITH THE PAY SLIP.
RESPONDENT ANNEXURES ANNEXURE R1(A) TRUE COPY OF THE ENVIRONMENT IMPACT ASSESSMENT, (EIA) NOTIFICATION, 2006. ANNEXURE R1(B) A COPY OF THE MINISTRY'S NOTIFICATION S.O. 1886 (E) DATED 20.04.2022.
ANNEXURE R1(C) TRUE COPY OF THE MINISTRY'S NOTIFICATION S.O. 1807 (E) DATED 12.04.2022.
ANNEXURE R1(D) TRUE COPY OF THE NOTIFICATION S.O. 221 (E) DATED 18.01.2021.
ANNEXURE R1(E) TRUE COPY OF THE OM DATED 28.04.2023. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 253 APPENDIX OF WP(C) 20597/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE NO. 17/2017 DATED 31/08/2017. EXHIBIT P2 TRUE COPY OF THE EXPLOSIVE LICENCE BEARING NO.
E/SC/KL/22/1280 (E60784) DATED 12/06/2019. EXHIBIT P3 TRUE COPY OF THE MINING LEASE DATED 21/03/2018 ISSUED TO THE PETITIONER.
EXHIBIT P4 TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD CONSENT NO. PCB/CO/R4/1250/2020 DATED 26/05/2020 EXHIBIT P5 TRUE COPY OF THE CONSENT VARIATION ORDER ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD BEARING NO. KSPCB/MA/ICO/10010748/VAR/2022 DATED 03/09/2022.
EXHIBIT P6 TRUE COPY OF THE TRADE LICENCE, BEARING NO. B2- 1267/2023-42/2023-24 DATED 27/03/2023 ISSUED BY KANNAMANGALAM GRAMA PANCHAYATH. EXHIBIT P7 TRUE COPY OF THE RELEVANT PAGES OF THE APPROVED MINING PLAN DATED 29/05/2017 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE JUDGMENT DATED 02/11/2020 IN MATHEW ABRAHAM V. STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY (REPORTED IN 2020 (6) KLT
302).
EXHIBIT P9 TRUE COPY OF THE NOTIFICATION DATED 12/04/2022 ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST & CLIMATE CHANGE.
EXHIBIT P10 TRUE COPY OF THE NOTIFICATION DATED 18/01/2021 BEARING NO. S.O.221(E) ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST & CLIMATE CHANGE. EXHIBIT P11 TRUE COPY OF THE JUDGMENT DATED 17/11/2022 IN W.P.(C) NO. 36704/2022 OF THIS HON'BLE COURT. EXHIBIT P12 TRUE COPY OF THE RELEVANT PAGED OF THE MINING SCHEME APPROVED ON 12/06/2023 ISSUED BY THE EXHIBIT P13 TRUE COPY OF THE OFFICE MEMORANDUM DATED 13/12/2022 BEARING F.NO. 1A3-22/28/2022- 1A.III[E181584] ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST & CLIMATE CHANGE. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 254 APPENDIX OF WP(C) 20610/2023 PETITIONER EXHIBITS EXHIBIT P1 TUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE BEARING NO. 15/KNR/2016/DEIAA DATED 01/07/2017. EXHIBIT P2 TRUE COPY OF THE EXPLOSIVE LICENCE BEARING NO. E/SE/KL/22/68(E89999) DATED 28/02/2020.
EXHIBIT P3 TRUE COPY OF THE MINING LEASE DATED 22/01/2018 ISSUED TO THE PETITIONER EXHIBIT P4 TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD CONSENT NO. PCB/KNR/ICO-R1/660/2020 DATED 23/07/2020 EXHIBIT P5 TRUE COPY OF THE TRADE LICENCE, BEARING NO. JC1-1250/23/2023-24/22 DATED 11/04/2023, ISSUED BY CHAPPARAPPADAVU GRAMA PANCHAYATH EXHIBIT P6 TRUE COPY OF THE RELEVANT PAGES OF THE APPROVED MINING PLAN DATED 15/03/2017. EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 02/11/2020 IN MATHEW ABRAHAM V. STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY (REPORTED IN 2020 (6) KLT 302).
EXHIBIT P8 TRUE COPY OF THE NOTIFICATION DATED 12/04/2022 BEARING NO. S.O. 1807(E) ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST & CLIMATE CHANGE.
EXHIBIT P9 TRUE COPY OF THE NOTIFICATION DATED 18/01/2021 BEARING NO. S.O.221(E) ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST & CLIMATE CHANGE.
EXHIBIT P10 TRUE COPY OF THE ORDER DATED 17/11/2022 IN W.P.(C) NO. 36704/2022 OF THIS HON'BLE COURT.
EXHIBIT P11 TRUE COPY OF THE RELEVANT PAGES OF THE MINING SCHEME APPROVED ON 31/05/2023. EXHIBIT P12 TRUE COPY OF THE OFFICE MEMORANDUM DATED 13/12/2022 BEARING F.NO. 1A3-22/28/2022- 1A.III[E181584], ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST & CLIMATE CHANGE. EXHIBIT P13 TRUE COPY OF THE OFFICE MEMORANDUM DATED 28/04/2023 ISSUED BY THE MINISTRY OF WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 255 ENVIRONMENT, FOREST AND CLIMATE CHANGE. EXHIBIT P14 TRUE COPY OF THE EIA NOTIFICATION BEARING NO. S.O. 141(E) DATED 15/01/2016 ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE.
EXHIBIT P15 TRUE COPY OF THE COMMON ORDER DATED 13/09/2018 IN O.A. NO. 186/2016 ON THE FILES OF THE NGT, PRINCIPAL BENCH. EXHIBIT P16 TRUE COPY OF THE R.P. NO. 47/2018 IN O.A. NO. 200/2016 AND O.A. NO. 405/2016 ON THE FILES OF THE NGT PRINCIPAL BENCH, NEW DELHI.
EXHIBIT P17 TRUE COPY OF THE ORDER DATED 11/12/2018 IN E.A. NO. 55/2018 IN O.A. NO. 520/2016 BY THE NGT, PRINCIPAL BENCH, NEW DELHI. EXHIBIT P18 TRUE COPY OF THE ORDER DATED 19/05/2020 IN THE CIVIL APPEAL DIARY NO. 6611/2020 OF THE HON'BLE SUPREME COURT OF INDIA. EXHIBIT P19 TRUE COPY OF OFFICE MEMORANDUM DATED 12/12/2018 ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST & CLIMATE CHANGE. EXHIBIT P20 TRUE COPY OF THE COUNTER AFFIDAVIT (WITHOUT EXHIBITS) DATED 31/03/2023 FILED BY MOEF& CC IN O.A. NO. 142/2022 BEFORE THE NGT, PRINCIPAL BENCH, NEW DELHI. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 256 APPENDIX OF WP(C) 20763/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE QUARRYING LEASE DATED 25.04.2018 EXECUTED BETWEEN THE PETITIONER AND GOVERNOR OF KERALA.
EXHIBIT2 P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE
NO.50/2017 ISSUED AS PER ORDER
NO.946/SEIAA/ECI/4152/2015 DATED
16.08.2017 BY THE 3'* RESPONDENT TO THE PETITIONER EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 17.11.2022 IN W.P.(C) NO.36819/2022 OF THE HON'BLE HIGH COURT OF KERALA. EXHIBIT4 P4 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN WITH THE ENDORSEMENT APPROVED BY THE 1ST RESPONDENT AND SHOWING THE MINEABLE RESERVES DATED 07.07.2018 ISSUED.
EXHIBIT P5 TRUE COPY OF THE S.0.221(E) DATED 18.01.2021 ISSUED BY THE 4TH RESPONDENT. EXHIBIT P6 TRUE COPY OF THE OF THE EXPLOSIVE LICENCE NO.E/SC/KL/22/10(E8569) DATED 12.05.1995, VALID UPTO 31.03.2025 5 ISSUED BY THE JOINT CHIEF CONTROLLER OF EXPLOSIVE, SOUTH CIRCLE, CHENNAI TO THE PETITIONER. EXHIBIT P7 TRUE COPY OF THE RELEVANT PAGE OF THE INTEGRATED CONSENT TO OPERATE AS PER CONSENT NO.PCB/MLPM/ICO-CVO/7633/2022 DATED 27.07.2022, VALID UPTO 15.08.2023 ISSUED BY THE POLLUTION CONTROL BOARD. EXHIBIT P8 TRUE COPY OF THE LICENSE ISSUED BY THE VATTATHOOR GRAMA PANCHAYAT DATED 27.04.2020 VALID UPTO 31.03.2025 FOR OPERATING THE QUARRY OF THE PETITIONER. EXHIBIT P9 TRUE COPY OF THE LICENSE ISSUED BY THE VATTATHOOR GRAMA PANCHAYAT DATED 27.04.2020 VALID UPTO 31.03.2025 FOR OPERATING THE CRUSHER UNIT OF THE PETITIONER.
EXHIBIT P10 TRUE COPY OF THE MOVEMENT PERMIT NO.MAL/QL/2018/22/MP-43/2023/75832 DATED 29.04.2023 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.
EXHIBIT P11 TRUE COPY OF THE LICENSE REGISTRATION WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 257 NO.MLP/08/240/2001 VALID UPTO 31.12.2026 ISSUED BY THE DEPARTMENT OF FACTORIES AND BOILERS TO THE PETITIONER.
EXHIBIT P12 TRUE COPY OF THE S.O.NO.1807(E) DATED 12.04.2022 ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE.
EXHIBI P13 TRUE COPY OF THE SCREENSHOT TAKEN FROM
THE OFFICIAL PORTAL VIZ. KOMPAS
PERTAINING TO THE QUARRY.
EXHIBIT P14 TRUE COPY OF THE INTERIM ORDER PASSED IN
SIMILAR CASE W.P.(C) NO.4031/2023 DATED 22.02.2023 OF THE HON'BLE HIGH COURT OF KERALA.
EXHIBIT P15 TRUE COPY OF THE INTERIM ORDER PASSED IN SIMILAR CASE W.P.(C) NO.10875/2023 DATED 31.03.2023 OF THE HON'BLE HIGH COURT OF KERALA.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
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APPENDIX OF WP(C) 21543/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE QUARRYING LEASE DATED
7/3/2018 BEARING NO:821/2017-
18/1107/M3/2017/DMG ISSUED BY THE FIRST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE NO 21/DEIAA/KL/MIN/5709/2017 DATED 9/1/2018 ISSUED BY THE SECOND RESPONDENT IN FAVOR OF THE PETITIONER.
EXHIBIT P3 A COPY CERTIFICATE OF MINE LIFE OF MINE PLAN NO. DOZ/M-137/2017 DATED 1-11-2022 WITHOUT ANNEXURES.
EXHIBIT P4 A TRUE COPY OF THE INTERIM ORDER DATED 03-06-2022 IN W.P. (C) 14264/2022 OF THIS HON'BLE COURT.
EXHIBIT P5 A TRUE COPY OF THE INTERIM ORDER DATED 08- 06-2022 IN I.A. 8/2022 IN W.P. © 14635/2022 EXHIBIT P6 TRUE COPY OF THE SCHEME OF MINING FOR THE PERIOD 2023-2028.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 259 APPENDIX OF WP(C) 21897/2025 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF ENVIRONMENTAL CLEARANCE NO. 82/2018 ISSUED BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, KOZHIKODE DATED 13.06.2018 Exhibit P2 A TRUE COPY OF LICENSE NO.
B5/8918/521/2018-19 ISSUED BY 7TH RESPONDENT PANAGAD GRAMA PANCHAYAT DATED 21.02.2019 Exhibit P3 A TRUE COPY OF ORDER NO. B5-6304/19 PASSED BY PANAGAD GRAMA PANCHAYAT DATED 25.03.2019 Exhibit P4 A TRUE COPY OF THE JUDGMENT IN WP(C) NO.
26233/2019 DATED 18.10.2019 Exhibit P5 A TRUE COPY OF THE LICENCE NO.
E/SE/KL/22/206 (E111118) ISSUED BY THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES, ERNAKULAM DATED 07.03.2023 Exhibit P6 A TRUE COPY OF QUARRYING PERMIT NO.
22/2018-19/GS/QP/DOZ/M-2918/17 ISSUED BY 1ST RESPONDENT DATED 05.03.2019 Exhibit P7 A TRUE COPY OF QUARRYING PERMIT NO.
06/2019-20/GS/QP/DOZ/M-1458/2019 ISSUED BY 1ST RESPONDENT DATED 06.06.2019 Exhibit P8 A TRUE COPY OF NOTICE NO. DOZ/M.2290/19 ISSUED BY THE 1ST RESPONDENT DATED 21.10.2019 Exhibit P9 A TRUE COPY OF THE JUDGMENT IN WPC NO.
5654/2020 DATED 26.02.2020 Exhibit P10 A TRUE COPY OF QUARRYING PERMIT NO.
05/2020-21/GS/ QP/DOZ/M-1765/2020 ISSUED BY 1ST RESPONDENT DATED 12.10.2020 Exhibit P11 A TRUE COPY OF QUARRYING PERMIT NO.
09/2021-22/GS/QP/ DOZ/M-1916/2020 ISSUED BY THE 1ST RESPONDENT DATED 18.10.2021. Exhibit P12 A TRUE COPY OF QUARRYING PERMIT NO.
08/2022-23/GS/QP/DOZ/M-1757/2022 ISSUED BY 1ST RESPONDENT DATED 19.11.2022.
Exhibit P13 A TRUE COPY OF LICENCE NO. 400968/RPTL20/
GPO/2024/2521 (377) - 1 ISSUED BY
PANANGAD GRAMA PANCHAYAT DATED
07.06.2024.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 260 Exhibit P14 A TRUE COPY OF LETTER NO. DOKOZ-
DMG/18/2023-M ISSUED BY 1ST RESPONDENT DATED 19.01.2024.
Exhibit P15 A TRUE COPY OF QUARRYING PERMIT NO.
01/2024-25/GS/QP/DOKOZ/DMG/718/ 2023-M
ISSUED BY 1ST RESPONDENT DATED
03.04.2024.
Exhibit P16 A TRUE COPY OF MINERAL TRANSIT PASS
(MOVEMENT PERMIT) ID NO. 674938478838 ISSUED BY 2ND RESPONDENT DATED 26.10.2024 Exhibit P17 A TRUE COPY OF MOVEMENT PERMIT NO.
KOZ/QP/2024/9/MP-9/2024/100315 ISSUED BY 1ST RESPONDENT DATED 18.12.2024 Exhibit P18 A TRUE COPY OF TRANSIT PASS WITH E-PASS ID NO. 957855808945 ISSUED BY 1ST RESPONDENT DATED 20.02.2025 Exhibit P19 A TRUE COPY OF CONSENT VARIATION ORDER ISSUED BY THE KERALA POLLUTION CONTROL BOARD UNDER FILE NO.
KSPCB/KZ/ICO/10088266/VAR/2024 DATED 30.11.2024.
Exhibit P20 A TRUE COPY OF THE INTERIM ORDER PASSED IN WPC NO. 41517/2024 DATED 27.02.2025. Exhibit P21 A TRUE COPY OF LICENSE NO. 400968/ RPTL20/GPO/2025/1637 ISSUED BY PANAGAD GRAMA PANCHAYAT DATED 03.03.2025. Exhibit P22 A TRUE COPY OF THE INTERIM ORDER PASSED IN WPC NO. 41517/2024 DATED 21.03.2025. Exhibit P23 A TRUE COPY OF OFFICE MEMORANDUM F NO.
1A3-22/28/ 2022-1A.111(E181584) ISSUED BY CENTRAL GOVERNMENT DATED 13.12.2022. Exhibit P24 A TRUE COPY OF SUMMERY OF STOCKS FROM 01.04.2020 TO 31.03.2021 ISSUED BY DEPARTMENT OF MINING & GEOLOGY UNDER ENTITY CODE KOZ/Q/2019/429.
Exhibit P25 A TRUE COPY OF THE APPLICATION FOR RENEWAL OF ENVIRONMENTAL CLEARANCE SUBMITTED BY THE PETITIONER IN FORM NO. 1 DATED 25.11.2024.
Exhibit P26 A TRUE COPY OF SCREENSHOT TAKEN FROM PARIVESH PORTAL TO SHOW PENDENCY OF PETITIONER'S APPLICATION.
Exhibit P27 A TRUE COPY OF E-CHELLAN RECEIPT FOR PAYMENT OF RS.50,000/- DATED 18.02.2025. Exhibit P28 A TRUE COPY OF REPRESENTATION SUBMITTED BY THE PETITIONER DATED 25.03.2025. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 261 APPENDIX OF WP(C) 22689/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN THE PETITIONER AND THE 1 ST RESPONDENT, DATED 04/12/2017.
Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE GRANTED TO THE PETITIONER, DATED 23/09/2017.
Exhibit P3 TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN WP(C) NO. 14346/2021, DATED 19/07/2021.
Exhibit P4 TRUE COPY OF THE COVERING LETTER SUBMITTED BY THE PETITIONER DATED 08/2021 BEFORE THE SEIAA Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN, WITH THE ENDORSEMENT ‘APPROVED' AND SHOWING THE MINEABLE RESERVES, DATED NIL Exhibit P6 TRUE COPY OF S.O.221(E), DATED 18.01.2021.
Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF THE
EXPLOSIVE LICENSE, BEARING NO.
E/SC/KL/22/527(E7456), WHICH IS VALID FROM 25/01/2021 TO 31/03/2026, ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES, Exhibit P8 TRUE COPY OF THE RELEVANT PAGE OF THE CONSENT VARIATION ORDER ISSUED BY THE 3 RD RESPONDENT, KERALA STATE POLLUTION CONTROL BOARD, DATED 13/08/2022, VALID UPTO 23/09/2023, BEARING FILE NO.PCB/KKD/DO/ 7418/2017, Exhibit P9 TRUE COPY OF THE APPLICATION ALONG WITH PAYMENT RECEIPT, SUBMITTED BY THE PETITIONER BEFORE THE 3 RD RESPONDENT DATED 7/7/2023, Exhibit P10 TRUE COPY OF THE LICENSE NO.JC2/17/23-24, ISSUED BY THE SECRETARY, KODIYATHUR GRAMA PANCHAYAT, DATED 29/3/2023, WHICH IS VALID UPTO 31/3/2028 Exhibit P11 TRUE COPY OF THE MOVEMENT PERMIT BEARING NO. KOZ/QL/2017/11/MP- 87/2023/77862 DATED 21/06/2023, FOR A PERIOD UPTO 12/7/2023 WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 262 Exhibit P12 TRUE COPY OF S.O.NO.1807(E), DATED 12-4- 2022 Exhibit P13 TRUE COPY OF THE RELEVANT PAGES OF SCHEME OF MINING, DATED 25/08/2022, WITH THE ENDORSEMENT 'APPROVED' AND SHOWING THE MINEABLE RESERVES, Exhibit P14 TRUE COPY OF THE SCREENSHOT TAKEN FROM THE OFFICIAL PORTAL VIZ. KOMPAS PERTAINING TO THE QUARRY.
Exhibit P15 TRUE COPY OF THE INTERIM ORDER PASSED IN SIMILAR CASE VIZ. W.P.(C) 18873/2023 DATED 22-06-2023.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 263 APPENDIX OF WP(C) 22785/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE QUARRYING LEASE, DATED 09/02/2018, BETWEEN THE PETITIONER AND THE COMPETENT AUTHORITY.
Exhibit P2 TRUE COPY THE RELEVANT PAGES OF THE ENVIRONMENTAL CLEARANCE ISSUED BY THE COMPETENT AUTHORITY, FOR A PERIOD OF 5 YEARS, DATED 08/06/2017.
Exhibit P3 TRUE COPY OF THE NOTIFICATION BEARING NO.
S.O. 221 ( E) DATED 18/1/2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT IN WP (C) NO.
10928/2021 DATED 4/5/2021
Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF
EXPLOSIVE LICENSE BEARING NO.
E/SE/KL/22/122 (E96615) ISSUED BY THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES DATED 11/5/2023 FOR A PERIOD UPTO 31/3/2024 Exhibit P6 TRUE COPY OF THE RELEVANT PAGE OF THE INTEGRATED CONSENT TO OPERATE-RENEWAL ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 19/6/2023 VALID UPTO 07/06/2028, BEARING FILE NO.
PCB/MLMP/ICO/R1/R16MAL3201941/2023 Exhibit P7 TRUE COPY OF THE LICENSE BEARING NO. D AND O 2020-22/109 ISSUED BY THE SECRETARY, OORAKAM GRAMA PANCHAYAT, DATED 30/04/2020 AND VALID UPTO 31/03/2023, Exhibit P8 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE THE 1 ST RESPONDENT DATED 27/02/2023.
Exhibit P9 TRUE COPY OF THE LETTER DATED 8/5/2023, ISSUED BY THE 1 ST RESPONDENT TO THE PETITIONER.
Exhibit P10 TRUE COPY OF S.O.NO.1807(E), DATED 12-4- 2022 Exhibit P11 TRUE COPY OF THE RELEVANT PAGES OF THE SCHEME OF MINING PLAN, DATED 21/02/2022 WITH THE ENDORSEMENT 'APPROVED', AND SHOWING THE MINEABLE RESERVES AND LIFE. Exhibit P12 TRUE COPY OF THE INTERIM ORDER PASSED BY WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 264 THIS HON'BLE COURT IN WPC 41733/2022 DATED 21/12/2022.
Exhibit P13 TRUE COPY OF THE MOVEMENT PERMIT DATED 22-3-2023 FOR A PERIOD UPTO 31-3- 2023 BEARING NO. MAL/QL/2018/3/MP-
111/2023/74368.
Exhibit P14 TRUE COPY OF THE INTERIM ORDER IN WP (C) NO. 17207/2023 DATED 30/05/2023 PASSED BY THIS HON'BLE COURT.
RESPONDENT ANNEXURES Annexure R5(a) True copy of the Environment Impact Assessment, (EIA) Notification, 2006. Annexure R5(b) A Copy of the Ministry's Notification S.O. 1886 (E) dated 20.04.2022.
Annexure R5(c) True copy of the Ministry's Notification S.O. 1807 (E) dated 12.04.2022.
Annexure R5(d) True copy of the Notification S.O. 221 (E) dated 18.01.2021.
Annexure R5(e) True copy of the OM dated 28.04.2023. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 265 APPENDIX OF WP(C) 22378/2025 PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN THE PETITIONER AND THE 1ST RESPONDENT DATED 08.09.2017 Exhibit P2 TRUE PHOTOCOPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE NO. 17/2017 DATED 01.07.2017 ISSUED BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY Exhibit P3 TRUE PHOTOCOPY OF S.O.NO.1807(E), DATED 12.04.2022, ISSUED BY THE MOEF Exhibit P4 TRUE PHOTOCOPY OF THE G.O NO.
1257/2023/ID DATED 14.12.2023 Exhibit P5 TRUE PHOTOCOPY OF THE RELEVANT PAGES OF THE ENDORSEMENT 'APPROVED' ON 16.05.2025 AND SHOWING THE SCHEME OF MINING RESERVES Exhibit P6 TRUE PHOTOCOPY OF THE RELEVANT PAGE OF THE EXPLOSIVE LICENSE, RENEWED ON 09.01.2024 FOR A PERIOD UP TO 31.03.2029, ISSUED BY THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES, ERNAKULAM Exhibit P7 TRUE PHOTOCOPY OF THE LICENSE ISSUED BY THE 6TH RESPONDENT WHICH IS VALID FROM 01.04.2024 TO 31.03.2029 Exhibit P8 TRUE PHOTOCOPY OF THE RELEVANT PAGES OF THE INTEGRATED CONSENT TO OPERATE RENEWAL ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 12.08.2020, VALID UP TO 30.06.2025 Exhibit P9 TRUE PHOTOCOPY OF THE ONLINE APPLICATION RECEIPT DATED 03.06.2025 TAKEN FROM THE OFFICIAL PORTAL OF THE 5TH RESPONDENT Exhibit P10 TRUE PHOTOCOPY OF THE O.M. DATED 28.04.2023 ISSUED BY THE MOEF I Exhibit P11 TRUE PHOTOCOPY OF THE ORDER PASSED BY THE NATIONAL GREEN TRIBUNAL, DATED 07.12.2022 IN O.A. NO.142/2022 IN JAYANTH KUMAR V. MOEF & CC Exhibit P12 TRUE PHOTOCOPY OF THE SOP DATED 15.01.2024 ISSUED BY THE MOEF IS Exhibit P13 TRUE PHOTOCOPY OF THE O.M., DATED 15.03.2024 ISSUED BY THE MOEF, WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 266 Exhibit P14 TRUE PHOTOCOPY OF THE JUDGMENT PASSED BY THE NGT IN O.A NO. 142/2022 DATED 08.08.2024 Exhibit P15 TRUE PHOTOCOPY OF THE O.M DATED 14.10.2024 ISSUED BY THE MOEF Exhibit P16 TRUE PHOTOCOPY OF THE ORDER PASSED BY THE HON'BLE SUPREME COURT IN CIVIL APPEAL NOS. 3799-3800/2019, DATED 12.11.2024 Exhibit P17 TRUE PHOTOCOPY OF THE SCREENSHOT SHOWING THE SUBMISSION OF APPLICATION FOR REAPPRAISAL OF ENVIRONMENTAL CLEARANCE DATED 23.05.2025 Exhibit P18 TRUE PHOTOCOPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C). NO.42579/2024 DATED 02.12.2024. Exhibit P19 TRUE PHOTOCOPIES OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C). NO. 11980/2025 DATED 25.03.2025. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 267 APPENDIX OF WP(C) 23092/2023 PETITIONER EXHIBITS Exhibit P 1 TRUE COPY THE ENVIRONMENT CLEARANCE ORDER NO. 368/2017-18/669/M3/2016/DMG DATED 19.9.2017.
Exhibit P 2 A TRUE COPY OF THE S.O. NO. 1807(E) DATED 12.4.2022 Exhibit P 3 A TRUE COPY OF THE INTERIM ORDER DATED 19.1.2023 IN WP(C) NO 1483/2023 OF THIS HON'BLE COURT.
Exhibit P 4 A TRUE COPY OF THE CONSENT VARIATION ORDER ISSUED BY THE 2ND RESPONDENT DATED 16.8.2022.
Exhibit P 5 A TRUE COPY OF THE RECEIPT ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD DATED 12.6.2023.
Exhibit P 6 A TRUE COPY OF THE INTERIM ORDER GRANTED BY THIS HON'BLE COURT IN W.P.[ C ] 5162/2023 OF THIS HON'BLE COURT. Exhibit P 7 A TRUE COPY OF THE INTERIM ORDER IN WP.
[C ] 13226 OF 2023 DATED 12.4.2023. Exhibit P8 TRUE COPY OF THE OFFICE MEMORANDUM DATED 28.4.2023 OF MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE, GOVERNMENT OF INDIA.
Exhibit P9 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE DATED 19.9.2017 ISSUED TO THE PETITIONER. Exhibit P10 TRUE COPY OF THE MINUTES OF THE 127TH MEETING OF THE STATE LEVELL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY DATED 30.5.2023.
RESPONDENT ANNEXURES Annexure R1(a) True copy of the Consent to Operate No. PCB/ICO Exp/5386/17 dated 22-7-2017 issued by the Pollution Control Board. Annexure R1(b) True copy of the Consent to Operate (Renewal) No. PCB/CO/R1/5386/2020 dated 25-5-2020 issued by the Pollution Control Board.
Annexure R1(c) True copy of the Office Memorandum, F.No. IA3-22/11/2023-IA.III (E-208230) dated 28-4-2023 issued by the Ministry of WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 268 Environment, Forest and Climate Change (MOEF and CC).
Annexure R1(d) True copy of the Minutes of the 127th meeting of State Environmental Impact Assessment Authority (SEIAA), Kerala held on 30th and 31st May, 2023.
PETITIONER EXHIBITS Exhibit P 11 A TRUE COPY OF THE OFFICE MEMORANDUM DATED 15.3.2024 OF THE MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 269 APPENDIX OF WP(C) 23309/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE QUARRYING LEASE DATED 29.3.2019 OF PETITIONER Exhibit P2 TRUE COPY OF THE LAST MOVEMENT PERMIT DATED 17.5.2023 ISSUED BY THE SECOND RESPONDENT Exhibit P3 TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE-RENEWAL DATED 6.3.2021 ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD Exhibit P4 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE DATED 31.8.2017 ISSUED BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, MALAPPURAM Exhibit P5 TRUE COPY OF RELEVANT PAGES OF MINING PLAN DATED 20-01-2019 WHICH WAS APPROVED BY THE SECOND RESPONDENT ON 30-01.2019 Exhibit P6 TRUE COPY OF THE NOTIFICATION S.O. 221 (E ) DATED 18.01.2021 ISSUED BY THE JOINT SECRETARY, MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE Exhibit P7 TRUE COPY OF THE NOTIFICATION G.O. (RT)NO.203/2021/ID DATED 12.2.2021 ISSUED BY THE INDUSTRIES DEPARTMENT Exhibit P8 . TRUE COPY OF THE S.O.NO.1807(E) DATED 12.04.2022 ISSUED BY THE FIFTH RESPONDENT Exhibit P9 TRUE COPY OF THE INTERIM ORDER OF THIS HONOURABLE COURT DATED 25.10.2022 IN WPC NO.32755 OF 2022 Exhibit P10 . TRUE COPY OF THE INTERIM ORDER OF THIS HONOURABLE COURT DATED 12.8.2022 IN WPC NO.26136 OF 2022.
Exhibit P11 TRUE COPY OF THE INTERIM ORDER OF THIS HONOURABLE COURT DATED 3.6.2022 IN WPC NO.14264 OF 2022.
Exhibit P12 TRUE COPY OF THE INTERIM ORDER OF THIS HONOURABLE COURT DATED 4.11.2022 IN WPC NO.35380 OF 2022.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 270 APPENDIX OF WP(C) 23004/2025 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE QUARRYING LEASE DATED 21.03.2018 ISSUED BY RESPONDENT NO.2 IN NO. 1378/1/2018.
Exhibit P1(a) TRUE COPY OF THE APPROVED MINING SCHEME ISSUED BY THE 3RD RESPONDENT IN ORDER NO.
786/2017-18/9304/M3/2016/DMG DATED
23.02.2018
Exhibit P1(b) TRUE COPY OF THE APPROVED MINING SCHEME
ISSUED BY THE 4TH RESPONDENT NO
DOM/M2181/16 DATED 12.06.2023.
Exhibit P2 A TRUE COPY OF THE ENVIRONMENTAL
CLEARANCE ISSUED BY THE DISTRICT
ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, KOZHIKODE DATED 31.08.2017 IN NO DEIAA/MAL/EC/01X9/2017.
Exhibit P3 TRUE COPY OF THE NOTIFICATION BEARING NO.
S.O.141(E) DATED 15.01.2016 ISSUED BY THE 1ST RESPONDENT Exhibit P4 TRUE COPY OF THE NOTIFICATION NO.SO.190(E) DATED 20.01.2016 ISSUED BY RESPONDENT NO.1 Exhibit P5 TRUE COPY OF THE S.O. 1807(E) DATED 12.04.2022 ISSUED BY THE 1ST RESPONDENT Exhibit P6 TRUE COPY OF ORDER PASSED BY THE NATIONAL GREEN TRIBUNAL (PRINCIPAL BENCH) DATED 13.09.2018 IN O.A. NO.186/2016 Exhibit P7 TRUE COPY OF THE OFFICE MEMORANDUM DATED 28.04.2023 ISSUED BY 1ST RESPONDENT Exhibit P8 TRUE COPY OF THE OM DATED 03.11.2023 ISSUED BY 1ST RESPONDENT Exhibit P9 A TRUE COPY OF THE ORDER DATED 16.11.2023 PASSED BY THIS HON'BLE COURT IN WP(C) NO. 20597 OF 2023 Exhibit P10 TRUE COPY OF THE SOP DATED 15.01.2024 ISSUED BY THE 1ST RESPONDENT Exhibit P11 TRUE COPY OF THE O.M. DATED 15.03.2024 ISSUED BY 1ST RESPONDENT Exhibit P12 TRUE COPY OF THE JUDGMENT PASSED BY THE NGT IN O.A. 142/2022, DATED 08.08.2024 Exhibit P13 A TRUE COPY OF THE OFFICE MEMORANDUM DATED 14.10.2024 ISSUED BY RESPONDENT WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 271 NO.1 Exhibit P14 A TRUE COPY OF THE ORDER DATED 24.10.2024 PASSED BY THIS HON'BLE COURT IN W.P.(C) NO. 37510 Exhibit P15 A TRUE COPY OF THE INTERIM ORDER DATED 20.06.2025 IN W.P.(C) NO. 37510/2024. Exhibit P16 A TRUE COPY OF THE ORDER DATED 12.11.2024 PASSED BY THE HON'BLE SUPREME COURT IN CIVIL APPEAL NO. 3799-3800/2019. Exhibit P17 TRUE COPY OF THE INTERIM ORDER DATED 26.05.2025 PASSED BY THE HON'BLE SUPREME COURT IN CIVIL APPEAL NO. 3799-3800/2019. Exhibit P18 A TRUE COPY OF THE OFFICE MEMORANDUM DATED 26.11.2024 ISSUED BY RESPONDENT NO.1 IN F NO. IA3-22/1/2023- IA.III(E208230).
Exhibit P19 SCREENSHOT OF THE WEBSITE MAINTAINED BY SEIAA'S WEBSITE SHOWING THE PETITIONER'S APPLICATION FOR REPRISAL.
Exhibit P20 A TRUE COPY OF THE SCREENSHOT OF THE WEBSITE MAINTAINED BY SEIAA'S SHOWING THE PETITIONER TO HAVE UPLOADED THE RECORDS. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 272 APPENDIX OF WP(C) 23685/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN THE PETITIONER AND THE 1 ST RESPONDENT, DATED 18/12/2017.
Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE GRANTED TO THE PETITIONER, DATED 23/09/2017.
Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN, WITH THE ENDORSEMENT ‘APPROVED' AND SHOWING THE MINEABLE RESERVES, DATED NIL Exhibit P4 TRUE COPY OF S.O.221(E), DATED 18.01.2021.
Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF THE
EXPLOSIVE LICENSE, BEARING NO.
E/SE/KL/22/66(E90210), WHICH IS VALID FROM 29/01/2020 UPTO 31/03/2025, ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES.
Exhibit P6 TRUE COPY OF THE RELEVANT PAGE OF THE CONSENT VARIATION ORDER ISSUED BY THE 3 RD RESPONDENT, KERALA STATE POLLUTION CONTROL BOARD, DATED 11/08/2022, VALID UPTO 23/09/2023, BEARING FILE NO. PCB/KKD/DO/ 4614/2017.
Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 3 RD RESPONDENT, ALONG WITH PAYMENT RECEIPT DATED 13/7/2023, Exhibit P8 TRUE COPY OF THE LICENSE NO.JC2/12/23-24, ISSUED BY THE SECRETARY, KODIYATHUR GRAMA PANCHAYAT, DATED 30/3/2023, WHICH IS VALID UPTO 31/3/2024.
Exhibit P9 TRUE COPY OF THE MOVEMENT PERMIT BEARING NO. KOZ/QL/2017/12/MP- 170/2023/76879 DATED 23/05/2023, FOR A PERIOD UPTO 21/7/2023.
Exhibit P10 TRUE COPY OF S.O.NO.1807(E), DATED 12-4- 2022 Exhibit P11 TRUE COPY OF THE RELEVANT PAGES OF SCHEME OF MINING, DATED 25/08/2022, WITH THE ENDORSEMENT 'APPROVED' AND SHOWING THE WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 273 MINEABLE RESERVES.
Exhibit P12 TRUE COPY OF THE SCREENSHOT TAKEN FROM
THE OFFICIAL PORTAL VIZ. KOMPAS
PERTAINING TO THE QUARRY.
Exhibit P13 TRUE COPY OF THE INTERIM ORDER PASSED IN
SIMILAR CASE VIZ. W.P.(C) 18873/2023 DATED 22/06/2023.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 274 APPENDIX OF WP(C) 24415/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN THE PETITIONER AND THE 1ST RESPONDENT, DATED 12/03/2019, Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE GRANTED TO THE PETITIONER, BEARING NO.63/DEIAA/KL/MIN/7255/2017, DATED 26-4- 2018 Exhibit P3 TRUE COPY OF THE PROCEEDINGS BEARING NO.04/2023-24/GBS/DOKOZ- DMG/670/2023-M, DATED 28-4-2023 Exhibit P4 TRUE COPY OF S.O.221(E), DATED 18.01.2021, Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN, WITH THE ENDORSEMENT ‘APPROVED' ON 7-4-2017, AND SHOWING THE MINEABLE RESERVES Exhibit P6 TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN WP(C) NO. 5361/2021, DATED 2/3/2021 Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE ISSUED BY THE COMPETENT AUTHORITY, DATED 2-2-2022 BEARING NO. E/SC/KL/22/1437(E66419), WHICH IS VALID UPTO 31/03/2027, Exhibit P8 TRUE COPY OF THE RELEVANT PAGE OF THE INTEGRATED CONSENT VARIATION ORDER ISSUED BY THE 3 RD RESPONDENT, KERALA STATE POLLUTION CONTROL BOARD, DATED 07/06/2018, VALID UPTO 30/09/2023, BEARING FILE NO.PCB/KKD/DO/ICO- R3/2573/2018 Exhibit P9 TRUE COPY OF THE APPLICATION, SUBMITTED BY THE PETITIONER BEFORE THE 3 RD RESPONDENT ALONG WITH RECEIPT SHOWING REMITTANCE OF APPLICATION FEE DATED 19- 7-2023 Exhibit P10 TRUE COPY OF THE LICENSE NO.A3.120/2021, DATED 1-4-2021, ISSUED BY THE SECRETARY, KOODARANJI GRAMA PANCHAYAT, WHICH IS VALID UPTO 31/3/2026, WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 275 Exhibit P11 TRUE COPY OF S.O.NO.1807(E), DATED 12-4-
2022
Exhibit P12 TRUE COPY OF AN INTERIM ORDER PASSED BY
THIS HON'BLE COURT IN W.P.(C) NO.
20313/2023 DATED 3-7-2023
Exhibit P13 TRUE COPY OF THE DECISION TAKEN BY THE 4
TH RESPONDENT IN ITS 127 TH MEETING AS ITEM NO.127.37 HELD ON 30 TH AND 31 ST MAY, 2023 Exhibit P14 TRUE COPY OF THE O.M., WHICH IS REFERRED TO IN EXT.P14 MINUTES DATED 28-4- 2023 Exhibit P15 TRUE COPY OF THE ORDER PASSED BY THE NATIONAL GREEN TRIBUNAL, RESPONDENT ANNEXURES Annexure R4(b) A true copy of the communication, dated 22.02.2023 issued by SEIAA to MoEF CC Annexure R4(a) A true copy of the minutes of 115th meeting of SEIAA, dated 30th June 2022 PETITIONER EXHIBITS Exhibit P16 True copy of the application form download from the official portal dated nil Exhibit P17 True copy of the Environmental Clearance issued by the MOEF dated 05-07-2022 RESPONDENT EXHIBITS Exhibit R6(a) True copy of the Environment Impact, Assessment (EIA) Notification, 2006 Exhibit R6(b) True copy of the Ministry Notification S.O. 1886 (E) dated 20.04.2022 Exhibit R6(c) True copy of the Ministry Notification S.O.1807 (E) dated 12.04.2022 Exhibit R6(d) True copy of the Notification S.O.221 (E) dated 18.01.2021 Exhibit R6(e) True copy of the OM dated 28.04.2023 PETITIONER EXHIBITS Exhibit P18 TRUE COPY OF THE JUDGMENT PASSED BY THIS HONBLE COURT IN W.P.(C) NO.35855/2022 AND W.P.(C) NO.35871/2022, DATED 20-12-2022 Exhibit P19 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.18285/2022, DATED 17-6-2022 WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 276 APPENDIX OF WP(C) 24651/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE QUARRYING LEASE IN FORM H EXECUTED ON 27/5/2022 WHICH IS VALID TILL 26/5/2032 UNDER THE TERMS OF RULE 43 OF THE KERALA MINOR MINERAL CONCESSIONS RULES, 2015 AND IN COMPLIANCE OF ARTICLE 299 OF THE CONSTITUTION OF INDIA.
Exhibit P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE ISSUED BY THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY KERALA HAVING EC NO. 31/2018 DATED 19/07/2018.
Exhibit P2(a) TRUE COPY OF THE MINUTES OF THE 143RD MEETING OF THE SEAC , KERALA , DATED 26/5/2023 Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE DATED 20/1/2020 Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE CONSENT TO OPERATE DATED 31/7/2018 ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD Exhibit P4(a) TRUE COPY OF THE RECEIPT DATED 18/5/2023 ISSUED BY THE 6TH RESPONDENT Exhibit P4(b) TRUE COPY OF THE ONLINE APPLICATION RECEIPT DATED 25/5/2023 Exhibit P5 TRUE COPY OF THE LICENSE ISSUED UNDER 447 OF THE PANCHAYAT RAJ ACT, 1994 BY THE PALLIKKAL GRAMA PANCHAYAT DATED 27/11/2020 Exhibit P5(a) TRUE COPY OF THE APPLICATION TO RENEW THE PANCHAYAT LICENSE ON 20/06/2023. Exhibit P6 TRUE COPY OF THE RECEIPT DATED 6/7/2022 ISSUED BY THE 2ND RESPONDENT.
Exhibit P7 TRUE COPY OF THE GAZETTE NOTIFICATION SO NO. 1807(E) DATED 12/4/2022.
Exhibit P8 TRUE COPY OF THE FRONT PAGE OF THE MINING PLAN DATED 21/3/2018.
Exhibit P9 TRUE COPY OF THE CERTIFICATE DATED 9/3/2023 ISSUED BY THE 2ND RESPONDENT. Exhibit P10 TRUE COPY OF THE STOP MEMO ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 19/07/2023 WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 277 APPENDIX OF WP(C) 25208/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE ENVIRONMENTAL CLEARANCE DATED 07/11/2017 BEARING NO. 58/KNR/2017/DEIAA FROM THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, KANNUR.
Exhibit P2 TRUE COPY OF THE EXPLOSIVE LICENCE BEARING NO. E/SE/KL/22/83 (E83738) DATED 08/07/2020.
Exhibit P3 TRUE COPY OF THE RENEWED INTEGRATED CONSENT BEARING NO. PCB/KNR/ICO/3964/2014 DATED 09/09/2020 ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD.
Exhibit P4 TRUE COPY OF THE TRADE LICENCE BEARING NO. 131284012300028 DATED 05/04/2023. Exhibit P5 TRUE COPY OF THE QUARRYING LEASE ISUUED TO THE PETITIONER FROM 15/12/2017 TO 14/12/2029 DATED 15/12/2017.
Exhibit P6 TRUE COPY OF THE RELEVANT PAGES OF THE APPROVED MINING PLAN DATED 05/06/2017. Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 02/11/2020 IN MATHEW ABRAHAM V. STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY (REPORTED IN 2020 (6) KLT 302).
Exhibit P8 TRUE COPY OF THE NOTIFICATION DATED 12/04/2022 ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST & CLIMATE CHANGE. Exhibit P9 TRUE COPY OF THE NOTIFICATION DATED 18/01/2021 BEARING NO. S.O.221(E) ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST & CLIMATE CHANGE.
Exhibit P10 TRUE COPY OF THE ORDER DATED 13/07/2023 IN W.P.(C) NO. 22795/2023 OF THIS HON'BLE COURT.
Exhibit P11 TRUE COPY OF THE OFFICE MEMORANDUM DATED 13/12/2022 BEARING NO. F.NO.1A3- 22/28/2022-1A.111[E 181584].
Exhibit P12 TRUE COPY OF THE RELEVANT PAGES OF THE NOTIFICATION DATED 14/09/2006 BEARING NO. S.O. 1533(E) ISSUED BY THE MINSTRY OF ENVIRONMENT AND FOREST.
Exhibit P13 TRUE COPY OF THE JUDGMENT DATED WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 278 27/02/2012 IN DEEPAK KUMAR V. STATE OF HARIYANA, THE HON'BLE APEX COURT. Exhibit P14 TRUE COPY OF THE NOTIFICATION DATED 22/09/2015 BEARING NO. S.O. 2588(E) ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE.
Exhibit P15 TRUE COPY OF THE EIA NOTIFICATION BEARING NO. S.O. 141 (E) DATED 15/01/2016 ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE.
Exhibit P16 TRUE COPY OF THE COMMON ORDER, DATED 13/09/2018 IN O.A. NO. 186/2016 BY NGT PRINCIPAL BENCH, NEW DELHI.
Exhibit P17 TRUE COPY OF THE R.P. NO. 47/2018 IN O.A. NO. 200/2016 AND O.A. NO. 405/2016 ON THE FILES OF THE NGT, PRINCIPAL BENCH. Exhibit P18 TRUE COPY OF THE ORDER DATED 11/12/2018 IN E.A. NO. 55/2018 IN O.A. NO. 520/2016 BY THE NGT, PRINCIPAL BENCH, NEW DELHI. Exhibit P19 TRUE COPY OF THE ORDER DATED 31/01/2020 BY THE HON'BLE APEX COURT.
Exhibit P20 TRUE COPY OF THE ORDER DATED 19/05/2020 IN THE SAID CIVIL APPEAL DIARY NO. 6611/2020.
Exhibit P21 TRUE COPY OF OFFICE MEMORANDUM DATED 12/12/2018 ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST & CLIMATE CHANGE. Exhibit P22 TRUE COPY OF THE COMPLAINT OA 142 /2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P23 TRUE COPY OF THE COUNTER AFFIDAVIT DATED 31/01/2023 FILED BY MOEF & CC IN O.A. NO. 142/2022 BEFORE THE NGT, PRINCIPAL BENCH, NEW DELHI.
Exhibit P24 TRUE COPY OF THE ORDER DATED 28/02/2022 IN OA 142/2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P25 TRUE COPY OF THE ORDER DATED 04/07/2022 IN OA 142/2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P26 TRUE COPY OF THE ORDER DATED 15/07/2022 IN OA 142/2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P27 TRUE COPY OF THE ORDER, DATED 21/07/2022 IN OA 142/2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 279 Exhibit P28 TRUE COPY OF THE ORDER DATED 04/08/2022 IN OA 142/2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P29 TRUE COPY OF THE ORDER, DATED 22/08/2022 IN OA 142/2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P30 TRUE COPY OF THE ORDER DATED 02/09/2022 IN OA 142/2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P31 TRUE COPY OF THE ORDER DATED 08/09/2022 IN OA 142/2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P32 TRUE COPY OF THE ORDER DATED 07/12/2022 IN OA 142/2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P33 TRUE COPY OF THE ORDER, DATED 09/02/2023 IN OA 142/2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P34 TRUE COPY OF THE ORDER, DATED 25/04/2023 IN OA 142/2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P35 TRUE COPY OF THE ORDER, DATED 15/05/2023 IN OA 142/2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P36 TRUE COPY OF THE ORDER, DATED 22/05/2023 IN OA 142/2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P37 TRUE COPY OF THE ADDITIONAL AFFIDAVIT DATED 29/05/2023.
Exhibit P38 TRUE COPY OF THE OM DATED 28/04/2023 ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE.
Exhibit P39 TRUE COPY OF THE ORDER, DATED 30/05/2023 IN OA 142/2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P40 TRUE COPY OF THE ORDER, DATED 21/07/2023 IN OA 142/2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P41 TRUE COPY OF THE RELEVANT PAGES OF THE DECISION HELD ON 30TH AND 31ST MAY, 2023 OF THE 6TH RESPONDENT.
RESPONDENT EXHIBITS Exhibit R6(a) A true copy of the minutes of 115th meeting of SEIAA, dated 30th June 2022 WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 280 PETITIONER EXHIBITS Exhibit P42 TRUE COPY OF THE JUDGMENT IN CIVIL APPEAL NO. 81 OF 2011 DATED 02/08/2022 IN S. KULDEEP SINGH V. S. PRITHPAL SINGH REPORTED IN AIR 2022 SC 3967.
RESPONDENT EXHIBITS Exhibit R6(b) A true copy of the communication, dated 22.02.2023 issued by SEIAA to MoEF CC PETITIONER EXHIBITS Exhibit P43 TRUE COPY OF THE ADDITIONAL AFFIDAVIT FILED BY THE MOEF IN THE MONTH OF MAY, 2023.
RESPONDENT ANNEXURES Annexure R1(a) True copy of the Environment Impact Assessment, (EIA) Notification, 2006 dated 14.09.2006 Annexure R1(b) . A Copy of the Ministry's Notification S.O. 1886 (E) dated 20.04.2022 Annexure R1(c) True copy of the Ministry's Notification S.O. 1807 (E) dated 12.04.2022 Annexure R1(d) True copy of the Notification S.O. 221 (E) dated 18.01.2021 Annexure R1(e) True copy of the OM No.iA3- 22/11/2023/IA.IIII(E-208230) dated 28.04.2023 dated 28.04.2023 PETITIONER EXHIBITS Exhibit P44 True copy of the 130th meeting of the State Level Environment Impact Assessment Authority (SEIAA) Kerala, held on 5th August, 2023 at conference hall, SEIAA. Exhibit P45 True copy of the Civil Appeal Diary No. 5072/2019 (without Annexure) filed on 07/02/2019 and kept pending before the Hon'ble Apex Court.
Exhibit P46 TRUE COPY OF THE ADDITIONAL AFFIDAVIT DATED 13/10/2023 IN CIVIL APPEAL NO. 3799-3800 OF 2019 BEFORE THE APEX COURT. Exhibit P47 TRUE COPY OF THE JUDGMENT DATED 20/12/2022 IN W.P.(C) NO. 35855/2022 PASSED BY THIS HON'BLE COURT.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 281 Exhibit P48 TRUE COPY OF THE OFFICE MEMORANDUM DATED 03/11/2023 Exhibit P49 TRUE COPY OF THE NOTIFICATION DATED 20/01/2016 BEARING NO. S.O.190(E). Exhibit P50 TRUE COPY OF THE NOTIFICATION DATED 01/07/2016 BEARING NO. S.O. 2269(E).
Exhibit P51 TRUE COPY OF THE COMPARATIVE CHART
PREPARED BY THIS PETITIONER FOR
IDENTIFYING THE QUALIFICATIONS OF THE MEMBERS OF SEAC WITH THAT OF DEAC. Exhibit P52 TRUE COPY OF THE ORDER DATED 22/09/2023, PASSED BY THE NATIONAL GREEN TRIBUNAL, CENTRAL ZONE BENCH AT BHOPAL.
Exhibit P53 TRUE COPY OF THE LETTER DATED 29/10/2018 ISSUED BY SEIAA KERALA.
Exhibit P54 TRUE COPY OF THE JUDGMENT DATED 24/01/2018 IN WPC 27363 OF 2017 (THE PARISTHITHY SAMRAKSHANA JANAKEEYA SAMITHY V. STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY) REPORTED IN 2018 SCC ONLINE KER 5733 Exhibit P55 TRUE COPY OF THE JUDGMENT DATED 28/02/2018 IN WA 398 OF 2018 PASSED BY THIS HON'BLE COURT.
Exhibit P56 TRUE COPY OF THE JUDGMENT, DATED 02/03/2020 IN WPC 6149 OF 2020 (MARATH ENTERPRISES AND CRUSHERS PVT. LTD. V. STATE ENVIORNMENT IMPACT ASSESSMENT AUTHORITY) REPORTED IN 2020 SCC ONLINE KER 2978.
Exhibit P57 TRUE COPY OF THE O.M. DATED 15/01/2024 ISSUED BY THE 1ST RESPONDENT.
Exhibit P58 TRUE COPY OF THE ORDER DATED 18/04/2024 IN O.A. NO. 142/2022 ON THE FILES OF THE NGT, PRINCIPAL BENCH, NEW DELHI. Exhibit P59 TRUE COPY OF THE O.M. DATED 15/03/2024 ISSUED BY THE 1ST RESPONDENT.
Exhibit P60 TRUE COPY OF THE O.M. DATED 07/05/2024 ISSUED BY THE 1ST RESPODNENT.
Exhibit P61 TRUE COPY OF THE ORDER DATED 08/08/2024 IN O.A. NO. 142/2022 ON THE FILES OF THE NGT PRINCIPAL BENCH, NEW DELHI.
Exhibit P62 TRUE COPY OF THE OFFICE MEMORANDUM DATED 14/10/2024 ISSUED BY THE 1ST RESPONDENT. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 282 APPENDIX OF WP(C) 26430/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE QUARRYING LEASE IN FORM H EXECUTED ON 8/1/2018 WHICH IS VALID TILL 7/1/2028 UNDER THE TERMS OF RULE 43 OF THE KERALA MINOR MINERAL CONCESSIONS RULES, 2015 AND IN COMPLIANCE OF ARTICLE 299 OF THE CONSTITUTION OF INDIA. Exhibit P1(a) TRUE COPY OF THE FORM - E TRANSFER OF QUARRYING LEASE DATED 08/11/2019. Exhibit P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE ISSUED BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY KERALA HAVING EC NO. 15/2017 DATED 31/8/2017.
Exhibit P2(a) TRUE COPY OF THE ORDER OF SEIAA , NO.161/A2/2019/SEIAA DATED 16/5/2019. Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE DATED 13/2/2020 Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE CONSENT VARIATION ORDER FILE NO.KSPCB/MA/ICO/10010693/VAR 2022 DATED 2/9/2022 ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD Exhibit P4(a) TRUE COPY OF THE RECEIPT OF THE APPLICATION DATED 3/8/2023 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER Exhibit P5 TRUE COPY OF THE LICENSE ISSUED UNDER 232 OF THE PANCHAYAT RAJ ACT, 1994 BY THE THRIKALANGODE GRAMA PANCHAYAT DATED 10/8/2021 TO THE PETITIONER.
Exhibit P6 TRUE COPY OF THE ROYALTY CERTIFICATE IN FORM O(C) DATED 21/11/2022 ISSUED BY THE GEOLOGIST, MALAPPURAM TO THE PETITIONER. Exhibit P7 TRUE COPY OF THE GAZETTE NOTIFICATION SO NO. 1807(E) DATED 12/4/2022.
Exhibit P8 TRUE COPY OF THE FRONT PAGE OF THE MINING PLAN ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER DATED 22/01/2022.
Exhibit P9 TRUE COPY OF THE INTERIM ORDER DATED 30/11/2022 IN W.P.(C). NO. 38705 /2022 OF THIS HON'BLE COURT.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 283 RESPONDENT ANNEXURES Annexure R1(b) A Copy of the Ministry's Notification S.O. 1886 (E) dated 20.04.2022 Annexure R1(c) True copy of the Ministry's Notification S.O. 1807 (E) dated 12.04.2022 Annexure R1(d) True copy of the Notification S.O. 221 (E) dated 18.01.2021.
Annexure R1(e) True copy of the OM dated 28.04.2023. Annexure R1(a) True copy of the Environment Impact Assessment, (EIA) Notification, 2006. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
284
APPENDIX OF WP(C) 26690/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY THE RELEVANT PAGES OF THE
ENVIRONMENTAL CLEARANCE NO.
A/4005/18/DEIAA ISSUED BY THE COMPETENT AUTHORITY, DATED 31/07/2018, FOR A PERIOD OF 5 YEARS, IE, UPTO 30/07/2023.
Exhibit P2 TRUE COPY OF S.O.221(E), DATED 18.01.2021, Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN, WITH THE ENDORSEMENT ‘APPROVED' ON 07/06/2018, AND SHOWING THE MINEABLE RESERVES, Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, ISSUED BY THE JOINT CHIEF CONTROLLER OF EXPLOSIVES, BEARING NO. E/SC/KL/22/1754(E67748), DATED 21/03/2023, WHICH IS VALID TILL 31/03/2027, Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF THE INTEGRATED CONSENT TO OPERATE, BEARING NO. PCB/KSRD/ICO/2596/2019, ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 04/11/2019, VALID UPTO 31/08/2024, Exhibit P6 TRUE COPY OF THE LICENSE ISSUED BY THE SECRETARY, WEST ELERI GRAMA PANCHAYAT, BEARING NO.
229/2023401123/RPTL19/GENERAL/2023/ 2379, DATED 19/05/2023, FOR A PERIOD UPTO 30/07/2023 Exhibit P6(a) TRUE COPY OF THE PROCEEDINGS OF THE SECRETARY, WEST ELERI GRAMA PANCHAYAT, BEARING NO. 401123/RPTL20/GENERAL/2023/ 4526/(4), DATED 19/07/2023, Exhibit P7 TRUE COPY OF THE FIRST QUARRYING PERMIT, BEARING NO. QP NO.01/2023- 24/MM/GS/QP/DOKAS-DMG/591/2023-M DATED 19/06/2023 WITH VALIDITY UPTO 30/07/2023 Exhibit P8 TRUE COPY OF THE APPLICATION FOR THE GRANT OF QUARRYING PERMIT SUBMITTED BEFORE THE 1 ST RESPONDENT, DATED 31/07/2023 Exhibit P9 TRUE COPY OF THE SCREEN SHOT OF FLASH MESSAGE GENERATED IN THE WEB PORTAL OF WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 285 SEIAA DATED NIL Exhibit P10 TRUE COPY OF S.O.NO.1807(E), DATED 12-4- 2022 Exhibit P11 TRUE COPY OF THE RELEVANT PAGES OF THE DECISION TAKEN BY THE 3RD RESPONDENT AS ITEM NO.127.37 IN ITS 127 TH MEETING HELD ON 30 TH AND 31 ST MAY, 2023.
Exhibit P12 TRUE COPY OF THE O.M., WHICH IS REFERRED TO IN EXT.P13 MINUTES DATED 28-4- 2023. Exhibit P13 TRUE COPY OF THE ORDER PASSED BY THE NATIONAL GREEN TRIBUNAL, DATED 7-12- 2022, WHICH IS MENTIONED IN EXHIBIT P12. Exhibit P14 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN WP(C ) NO.
5162/2023 DATED 22/02/2023.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 286 APPENDIX OF WP(C) 27864/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE QUARRYING LEASE IN FORM H EXECUTED ON 23/3/2018 WHICH IS VALID TILL22/3/2030 UNDER THE TERMS OF RULE 43 OF THE KERALA MINOR MINERAL CONCESSIONS RULES, 2015 AND IN COMPLIANCE OF ARTICLE 299 OF THE CONSTITUTION OF INDIA.
Exhibit P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE ISSUED BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, MALAPPURAM HAVING EC NO. 37/2017 DATED 23/1/2018.
Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OFF THE EXPLOSIVE LICENSE DATED 12/3/2019. Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE CONSENT TO OPERATE DATED 14/2/2018 ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD.
Exhibit P4(a) TRUE COPY OF THE RECEIPT DATED 18/8/2023 TO RENEW CONSENT TO OPERATE.
Exhibit P5 TRUE COPY OF THE LICENSE ISSUED UNDER SECTION 232 OF THE PANCHAYAT RAJ ACT, 1994 BY THE VAZHAKKADU GRAMA PANCHAYAT DATED 16/1/2023.
Exhibit P6 TRUE COPY OF MOVEMENT PERMIT DATED 1/10/2022 Exhibit P7 TRUE COPY OF THE GAZETTE NOTIFICATION SO NO. 1807(E) DATED 12/4/2022.
Exhibit P8 TRUE COPY OF THE FIRST PAGE OF THE MINING PLAN.
Exhibit P9 TRUE COPY OF THE INTERIM ORDER DATED 26/10/2022 PASSED BY THIS HON'BLE COURT IN W.P.(C). NO. 34054 OF 2022.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 287 APPENDIX OF WP(C) 28218/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN THE PETITIONER AND THE 1 ST RESPONDENT, DATED 14/09/2018.
Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE GRANTED TO THE PETITIONER, BEARING NO.K25/DEIAA/Q26/2017 DATED 18/4/2018.
Exhibit P3 TRUE COPY OF S.O.221(E), DATED 18.01.2021, Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN, WITH THE ENDORSEMENT ‘APPROVED 'ON 19-08-2016 AND SHOWING THE MINEABLE RESERVES.
Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE ISSUED BY THE COMPETENT AUTHORITY, DATED 22-2-2022 BEARING NO. E/SE/KL/22/130 (E970529), WHICH IS VALID UPTO 21/02/2019 TO 31/03/2024.
Exhibit P6 TRUE COPY OF THE RELEVANT PAGE OF THE INTEGRATED CONSENT TO OPERATE RENEWAL ISSUED BY THE 3 RD RESPONDENT, KERALA STATE POLLUTION CONTROL BOARD, DATED 09/05/2018, VALID UPTO 17/04/2023, BEARING FILE NO.PCB/KTM/QR/294/2012, Exhibit P7 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT SHOWING THE REMITTANCE OF RS. 500/- TOWARDS CONSENT FEE, ISSUED BY THE POLLUTION CONTROL BOARD, DATED 07/08/2023.
Exhibit P7(a) TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT SHOWING REMITTANCE OF RS.99000/- TOWARDS THE FEE FOR RENEWAL OF CONSENT, ISSUED BY THE POLLUTION CONTROL BOARD , DATED 08/08/2023 Exhibit P8 TRUE COPY OF THE LICENSE NO.1/2019-
2020/A-5/A6/1289, ISSUED BY THE SECRETARY, MUNDAKKAYAM GRAMA PANCHAYAT, DATED 03/04/2019, WHICH IS VALID UPTO 17/04/2023, Exhibit P9 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER, ALONG WITH THE WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 288 ACKNOWLEDGMENT RECEIPT, ISSUED BY THE 4 TH RESPONDENT DATED 07/08/2023, Exhibit P9(a) TRUE COPY OF THE MOVEMENT PERMIT BEARING NO. KOT/QL/2018/2/MP-21/2023/71989 DATED 13/01/2023 FOR A PERIOD UP TO 31-03-2023 Exhibit P10 TRUE COPY OF S.O.NO.1807(E), DATED 12-4- 2022 Exhibit P11 TRUE COPY OF THE FLASH MESSAGE GENERATED IN THE WEB SITE OF SEIAA TO THE EFFECT THAT THE PROPONENTS NEED NOT APPROACH SEIAA FOR SEPARATE/INDIVIDUAL ORDERS FOR EXTENSION AS PER S.O.221(E), DATED NIL Exhibit P12 TRUE COPY OF THE RELEVANT PAGES OF THE SCHEME RESUBMITTED BY THE PETITIONER, ALONG WITH THE COVERING LETTER, DATED 15/06/2023.
Exhibit P13 TRUE COPY OF AN INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.18271/23 DATED 13-06-23.
Exhibit P14 TRUE COPY OF THE DECISION TAKEN BY THE 5 TH RESPONDENT AS ITEM NO.127.37 IN ITS 127 TH MEETING HELD ON 30 TH AND 31 ST MAY, 2023 DOWNLOADED FROM THE OFFICIAL PORTAL OF THE 5 TH RESPONDENT.
Exhibit P15 TRUE COPY OF THE O.M., WHICH IS REFERRED TO IN EXT.P14 MINUTES DATED 28-4- 2023. Exhibit P16 TRUE COPY OF THE ORDER PASSED BY THE NATIONAL GREEN TRIBUNAL, DATED 7-12- 2022.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 289 APPENDIX OF WP(C) 28223/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LETTER OF AWARD ISSUED BY THE NATIONAL HIGHWAYS AUTHORITY OF INDIA, TO M/S. KNR CONSTRUCTIONS LTD., DATED 30/03/202I, Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN 'M/S. JAIHIND CONCRETE PRODUCTS' AND THE 1ST RESPONDENT, DATED 18/09/2019 Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF TRANSFER OF QUARRYING LEASE, DATED 05/03/2022 Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE ISSUED IN THE NAME OF 'M/S. JAIHIND CONCRETE PRODUCTS', DATED 13/04/2018 Exhibit P5 TRUE COPY OF ORDER ISSUED BY THE 3RD RESPONDENT, WITH REGARD TO THE TRANSFER OF ENVIRONMENTAL CLEARANCE TO THE PETITIONER HEREIN, BEARING NO.
1957/EC6/2022/SEIAA, DATED 19/05/2022 Exhibit P6 TRUE COPY OF S.O.221(E), DATED 18.01.2021 Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN, WITH THE ENDORSEMENT 'APPROVED' AND SHOWING THE MINEABLE RESERVES, DATED 15/02/2017 Exhibit P8 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, BEARING NO. E/SE/KL / 22/208(E97978), WHICH IS VALID FROM 07/03/2O23 UPTO 31/03/2028, ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES, ERNAKULAM Exhibit P9 TRUE COPY OF THE RELEVANT PAGE OF THE INTEGRATED CONSENT TO OPERATE ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 13/03/2023, VALID UPTO STL03L2028, BEARING FI1E NO. PCB/MLPM/ICO/RL/R18MAL15 1O3/2023 Exhibit P10 TRUE COPY OF THE LICENSE NO.B3- 1837 / 2023-36 ISSUED BY THE SECRETARY, OORAGAM GRAMA PANCHAYAT, DATED 27/03/2023, WHICH IS VALID FROM 01/04/2023 UPTO 31/3/2027 Exhibit P11 TRUE COPY OF THE MOVEMENT PERMIT BEARING WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 290 NO. MAL/QL/2022/4/MP- 3/2023/75453 DATED 13/04/2023 FOR A PERIOD UPTO 05/10/2023 Exhibit P12 TRUE COPY OF S.O.NO.1807(E), DATED 12-4- 2022 Exhibit P13 TRUE COPY THE SCHEME OF MINING, WITH THE ENDORSEMENT 'APPROVED' ON 10/01/2023 Exhibit P14 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE SENIOR GEOLOGIST, THROUGH ONLINE, DATED 17/02/2023, WHICH IS ENDORSED AS 'RECEIVED' ON 27/02/2023 Exhibit P15 TRUE COPY OF THE SCREENSHOT TAKEN FROM THE OFFICIAL PORTAL OF THE L"T RESPONDENT, DATED NII, SHOWING THE VALIDITY OF ENVIRONMENTAL CLEARANCE TILL 05/10/2023 Exhibit P16 TRUE COPY OF THE JUDGMENT DATED 17/06/2022 IN WP (C) 18285/2022 Exhibit P17 TRUE COPY OF AN INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO. 22500/2023 DATED 11/07/2023 Exhibit P18 TRUE COPY OF THE RELEVANT PAGES OF THE DECISION TAKEN BY THE 3RD RESPONDENT, AS ITEM NO.127.37 IN ITS 127TH, MEETING HELD ON 30TH AND 31"T MAY, 2023 Exhibit P19 TRUE COPY OF THE O.M., WHICH IS REFERRED TO IN EXT.P18 MINUTES DATED 28-4-2023 Exhibit P20 TRUE COPY OF THE ORDER PASSED BY THE NATIONAL GREEN TRIBUNAL, DATED 7-12-2O22 Exhibit P21 TRUE COPY OF THE APPLICATION FOR EXTENSION OF VALIDITY OF ENVIRONMENTAL CLEARANCE, SUBMITTED BY THE PETITIONER, ALONG WITH THE COVERING LETTER DATED 12/01/2023 WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 291 APPENDIX OF WP(C) 28683/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE QUARRYING LEASE DATED 26.02.2018 VALID TILL 25.02.2030. Exhibit P1(a) TRUE COPY OF THE CONSENT TO OPERATE (VARIATION ORDER) DTD. 21.10.2022 ISSUED BY THE POLLUTION CONTROL BOARD.
Exhibit P1(b) TRUE COPY OF THE TRADE LICENSE ISSUED BY THE WEST ELERI PANCHAYAT.
Exhibit P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE CERTIFICATE NO. 8/17 DATED 20.10.2017 VALID TILL 20.10.2022 ISSUED BY THE DEIAA, KASARGOD.
Exhibit P3 TRUE COPY OF THE NOTIFICATION DATED 12.04.2022 BEARING NUMBER S.O. 1807(E) ISSUED BY THE 1ST RESPONDENT.
Exhibit P4 TRUE COPY OF THE ABSTRACT OF THE MINING PLAN APPROVED BY THE 3RD RESPONDENT ON 13.05.2022.
Exhibit P5 TRUE COPY OF THE INTERIM ORDER DATED 30.03.2023 IN WP(C) NO. 10987/2023 ON THE FILES OF THIS HON'BLE COURT.
Exhibit P6 TRUE COPY OF THE OFFICE MEMORANDUM DATED 28.04.2023 ISSUED BY THE 1ST RESPONDENT. Exhibit P7 TRUE COPY OF THE ABSTRACT OF THE MINUTES OF THE 127TH MEETING OF THE 4TH RESPONDENT HELD ON 30TH AND 31ST OF MAY, 2023.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 292 APPENDIX OF WP(C) 29463/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN THE PETITIONER AND THE 1 ST RESPONDENT, DATED 29/07/2019.
Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE GRANTED TO THE PETITIONER, DATED 01/12/2017.
Exhibit P3 TRUE COPY OF S.O.221(E), DATED 18.01.2021.
Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN, WITH THE ENDORSEMENT ‘APPROVED' AND SHOWING THE MINEABLE RESERVES, DATED 29/03/2017.
Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF THE
EXPLOSIVE LICENSE, BEARING NO.
E/SE/KL/22/87(E90026), WHICH IS VALID FROM 28/02/2020 UPTO 31/03/2025, ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES, ERNAKULAM.
Exhibit P6 TRUE COPY OF THE RELEVANT PAGE OF THE INTEGRATED CONSENT TO OPERATE ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 19/10/2022, VALID 28/07/2025, BEARING FILE NO.
PCB/MLPM/ICO/R1/R16MAL3129431/2022 Exhibit P7 TRUE COPY OF THE LICENSE NO.A6/-
1716/2019-20-129, ISSUED BY THE SECRETARY, OORNGATTIRI GRAMA PANCHAYAT, DATED 24/04/2019, WHICH IS VALID UPTO 31/3/2024.
Exhibit P8 TRUE COPY OF THE MOVEMENT PERMIT BEARING NO. MAL/QL/2019/14/MP- 89/2023/79675 DATED 23/08/2023, FOR A PERIOD UPTO 01/10/2023.
Exhibit P9 TRUE COPY OF S.O.NO.1807(E), DATED 12-4- 2022 Exhibit P10 TRUE COPY OF THE CIRCULAR NO.
DMG/1379/2022, DATED 21/04/2022 ISSUED BY THE DIRECTOR, MINING & GEOLOGY, DIRECTORATE.
Exhibit P11 TRUE COPY OF THE 1 ST MOVEMENT PERMIT ISSUED BY THE COMPETENT AUTHORITY TO THE WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 293 PETITIONER DATED 10/02/2020.
Exhibit P12 TRUE COPY OF AN INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO. 20549/2023 DATED 23/06/2023.
Exhibit P13 TRUE COPY OF THE RELEVANT PAGES OF THE DECISION TAKEN BY THE 3 RD RESPONDENT, AS ITEM NO.127.37 IN ITS 127 TH MEETING HELD ON 30 TH AND 31 ST MAY, 2023.
Exhibit P14 TRUE COPY OF THE O.M., DATED 28-4- 2023. Exhibit P15 TRUE COPY OF THE ORDER PASSED BY THE NATIONAL GREEN TRIBUNAL, DATED 7-12-2022. Exhibit P16 TRUE COPY OF THE JUDGMENT IN WP(C)35855/22 AND 35871/2022 DATED 20-12- 22. Exhibit P17 TRUE COPY OF THE JUDGMENT IN WP(C)NO.18285/2022 DATED 17-06-2022. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 294 APPENDIX OF WP(C) 30518/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE CONSENT TO OPERATE DATED 29/8/2022 ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD TO THE PETITIONER Exhibit P2 TRUE COPY OF THE LEASE AGREEMENT DATED 10/5/2019 ISSUED TO THE PETITIONER Exhibit P3 TRUE COPY OF THE FRONT PAGE OF MINING PLAN WHICH WAS APPROVED ON 23/10/2017 BY THE GEOLOGIST, MALAPPURAM Exhibit P4 TRUE COPY OF THE RENEWED CERTIFICATE ISSUED BY THE CONTROLLER OF EXPLOSIVES DATED 18/1/2023 Exhibit P5 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE NO.
43/2018 DATED 9/2/2018 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER Exhibit P6 TRUE COPY OF THE 34 TH MEETING OF THE SEIAA HELD ON 31/10/2014 Exhibit P7 TRUE COPY OF THE MINUTES OF THE 89TH MEETING OF THE STATE ENVIRONMENTAL IMPACT ASSESSMENT AUTHORITY DATED 27 TH FEBRUARY, 2020 Exhibit P8 TRUE COPY OF THE ORDER IN DEEPAK KUMAR &OTHERS VS. STATE OF HARYANA & OTHERS REPORTED IN 2012 4 SCC 629 Exhibit P9 TRUE COPY OF THE APPLICATION DATED 4/2/2021 Exhibit P10 TRUE COPY OF THE JUDGMENT DATED 9/2/2021 PASSED BY THIS HON'BLE COURT IN W.P(C). NO.
3280/2021Exhibit P11 TRUE COPY OF THE REPORT OF THE 112 MINUTES SEIAA THE PETITIONER QUARRY WAS CONSIDERED AS ITEM NO. 112.52 Exhibit P12 TRUE COPY OF THE LETTER ISSUED BY THE MINISTRY OF FOREST AND CLIMATE CHANGE TO THE PETITIONER DATED 25/3/2022 Exhibit P13 TRUE COPY OF THE LETTER DATED 15/6/2023 SUBMITTED BY THE PETITIONER TO THE GEOLOGIST, MALAPPURAM Exhibit P14 TRUE COPY OF THE CERTIFICATE DATED 31/7/2023 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER Exhibit P15 TRUE COPY OF THE LETTER DATED 2/8/2023 ISSUED BY THE GEOLOGIST, MALAPPURAM TO THE PETTITIONER.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 295 APPENDIX OF WP(C) 31513/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN THE PETITIONER AND THE 2 ND RESPONDENT, DATED 28/11/2018. Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE GRANTED TO THE PETITIONER, BEARING NO.DEIAA/MAL/EC/023/2017 DATED 23/12/2017.
Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN, WITH THE ENDORSEMENT ‘APPROVED'ON15/09/2017, BY THE 2 ND RESPONDENT, AND SHOWING THE MINEABLE RESERVES.
Exhibit P4 TRUE COPY OF THE SO 221 (E) DATED 18/01/2021 Exhibit P5 TRUE COPY OF S.O.NO.1807(E), DATED 12-4-2022 Exhibit P6 TRUE COPY OF THE RELEVANT PAGES OF THE SCHEME OF MINING SUBMITTED BY THE PETITIONER BEFORE THE 2 ND RESPONDENT, DATED NIL, Exhibit P7 TRUE COPY OF THE COVERING LETTER SUBMITTED ALONG WITH THE SCHEME OF MINING, WITH THE ENDORSEMENT SHOWING THE ACCEPTANCE OF SCHEME OF MINING BY THE 2 ND RESPONDENT, DATED 24/03/2023, Exhibit P8 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT, IN WP(C) NO. 16884/2023, DATED 29/05/2023, Exhibit P9 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE OFFICIAL PORTAL OF THE 3 RD RESPONDENT, VIZ., KOMPAS, SHOWING THE VALIDITY OF PETITIONER'S ENVIRONMENTAL CLEARANCE UPTO 31/03/2024, Exhibit P9(a) TRUE COPY OF THE MOVEMENT PERMIT DATED 13-8- 2023 FOR A PERIOD UPTO 1-9- 2023 BEARING NO. MAL/QL/2018/38/MP-20/2023/79620 Exhibit P10 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, BEARING NO.
E/SE/KL/22/185(E104701) VALID FROM 10/03/2023 TO 31/03/2028, ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES, ERNAKULAM Exhibit P11 TRUE COPY OF THE LICENSE NO. B2-2796/2023- 39/2023-24 ISSUED BY THE SECRETARY, KANNAMANGALAM GRAMA PANCHAYAT, DATED WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 296 27/03/2023, WHICH IS VALID FROM 01/04/2023 UPTO 31/03/2024, Exhibit P12 TRUE COPY OF THE RELEVANT PAGE OF THE CONSENT TO OPERATE ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 11/09/2018 VALID UPTO 01/09/2023, BEARING FILE NO. PCB/CO/8330/18 Exhibit P12(a) TRUE COPY OF THE RELEVANT PAGES OF THE APPLICATION FOR RENEWAL OF CONSENT SUBMITTED BEFORE THE 4 TH RESPONDENT, ALONG WITH THE PAYMENT RECEIPT DATED 30/06/2023, Exhibit P13 TRUE COPY OF THE FLASH MESSAGE GENERATED IN THE OFFICIAL PORTAL OF SEIAA, DATED NIL Exhibit P14 TRUE COPY OF THE JUDGMENT DATED 17/06/2022 PASSED BY THIS HON'BLE COURT IN WP (C) 18285/2022.
Exhibit P15 TRUE COPY OF THE RELEVANT PAGES OF THE DECISION TAKEN BY THE 1 ST RESPONDENT, AS ITEM NO.127.37 IN ITS 127 TH MEETING HELD ON 30 TH AND 31 ST MAY, 2023 DOWNLOADED FROM THE OFFICIAL PORTAL OF THE 1 ST RESPONDENT. Exhibit P16 TRUE COPY OF THE O.M., WHICH IS REFERRED TO IN EXT.P15 MINUTES DATED 28-4- 2023, Exhibit p17 TRUE COPY OF THE ORDER PASSED BY THE NATIONAL GREEN TRIBUNAL, DATED 7-12- 2022. Exhibit P18 TRUE COPY OF THE INTERIM ORDER DATED 8-06- 2022 PASSED BY THIS HON'BLE COURT IN W.P. NO.14635/2022.
Exhibit P19 TRUE COPY OF AN INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.24415/2023, DATED 24-8-2023.
Exhibit P20 TRUE COPY OF YET ANOTHER INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.18873/2023, DATED 22-6-2023. Exhibit P21 TRUE COPY OF THE JUDGMENT PASSED BY THIS HONBLE COURT IN W.P.(C) NO.35855/2022 AND W.P.(C) NO.35871/2022, DATED 20-12-2022. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 297 APPENDIX OF WP(C) 32545/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN PETITIONER AND THE 1 ST RESPONDENT, DATED 04/12/2017, Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE ISSUED BY THE COMPETENT AUTHORITY TO THE PETITIONER DATED 23/09/2017 Exhibit P3 TRUE COPY OF S.O.221(E), DATED 18.01.2021, Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN, WITH THE ENDORSEMENT ‘APPROVED' AND SHOWING THE MINEABLE RESERVES, DATED NIL, Exhibit P5 TRUE COPY OF THE CERTIFICATE ISSUED BY THE 1 ST RESPONDENT, DATED 20/09/2022, Exhibit P6 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, BEARING NO.
E/SC/KL/22/1613(E75845), WHICH IS VALID FROM 08/03/2023 UPTO 31/03/2028, ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES, ERNAKULAM Exhibit P7 TRUE COPY OF THE LICENSE BEARING NO. A3 70/2021 ISSUED BY THE SECRETARY, KOODRANHI GRAMA PANCHAYAT, DATED 01/04/2021, WHICH IS VALID FROM 01/04/2021 UPTO 31/3/2026.
Exhibit P8 TRUE COPY OF THE MOVEMENT PERMIT BEARING NO. KOZ/QL/2017/17/MP- 101/2023/78311, DATED 12/07/2023.
Exhibit P9 TRUE COPY OF THE RELEVANT PAGE OF THE CONSENT VARIATION ORDER ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 12/04/2022, VALID UPTO 23/09/2023, BEARING FILE NO. PCB/KKD/DO/2514/2017. Exhibit P10 TRUE COPY OF THE RELEVANT PAGES OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 3 RD RESPONDENT ALONG WITH PAYMENT RECEIPT DATED 20/09/2023. Exhibit P11 TRUE COPY OF S.O.NO.1807(E), DATED 12-4-2022 WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 298 Exhibit P12 TRUE COPY THE RELEVANT PAGES OF THE SCHEME OF MINING, WITH THE ENDORSEMENT ‘APPROVED', AND SHOWING THE MINEABLE RESERVES, ALONG WITH THE COVERING LETTER, DATED 03/10/2022.
Exhibit P13 TRUE COPY OF THE SCREENSHOT TAKEN FROM
THE OFFICIAL PORTAL OF THE 1 ST
RESPONDENT, SHOWING THE VALIDITY OF
ENVIRONMENTAL CLEARANCE TILL 07/10/2023. Exhibit P14 TRUE COPY OF AN INTERIM ORDER PASSED BY THIS HON'BLE COURT IN A SIMILAR MATTER IE., IN W.P.(C) NO. 18873/ 2023 DATED 22/6/2023.
Exhibit P15 TRUE COPY OF THE RELEVANT PAGES OF THE DECISION TAKEN BY THE 4 TH RESPONDENT, AS ITEM NO.127.37 IN ITS 127 TH MEETING HELD ON 30 TH AND 31 ST MAY, 2023.
Exhibit P16 TRUE COPY OF THE O.M., WHICH IS REFERRED TO IN EXT.P15 MINUTES DATED 28-4- 2023. Exhibit P17 TRUE COPY OF THE ORDER PASSED BY THE NATIONAL GREEN TRIBUNAL, DATED 7-12- 2022.
Exhibit P18 TRUE COPY OF THE INTERIM ORDER PASSED BY
THIS HON'BLE COURT IN WP (C) NO.
14635/2022 DATED 8/6/2022.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 299 APPENDIX OF WP(C) 32798/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN THE PETITIONER AND THE 1 ST RESPONDENT, DATED 27/02/2019, Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE GRANTED TO THE PETITIONER, BEARING NO.16/DEIAA/KL/MIN/3400/2016 DATED 23/09/2017 Exhibit P3 TRUE COPY OF THE SO 221 (E) DATED 18/01/2021 Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN, WITH THE ENDORSEMENT ‘APPROVED' ON 27/04/2017 BY THE 1 ST RESPONDENT, AND SHOWING THE MINEABLE RESERVES, Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, BEARING NO.
E/SE/KL/22/319 (E126861) DATED 12/3/2021 VALID UPTO 31/3/2025 ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES, ERNAKULAM Exhibit P6 TRUE COPY OF THE LICENSE NO.JC2/91/23-24 ISSUED BY THE SECRETARY, KODIYATHUR GRAMA PANCHAYAT, DATED 30/03/2023, WHICH IS VALID FROM 01/04/2023 UPTO 31/03/2024, Exhibit P7 TRUE COPY OF THE MOVEMENT PERMIT BEARING NO. KOZ/QL/2015/24/MP- 137/2023/80740 DATED 15-09-2023 VALID FROM 15-09-2023 TO 21-09-2023 Exhibit P8 TRUE COPY OF THE RELEVANT PAGE OF THE CONSENT TO OPERATE ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 17/07/2022 VALID UPTO 23/09/2023, BEARING FILE NO. KSPCB/KZ/ICO/10004484/2022 Exhibit P9 TRUE COPY OF THE RELEVANT PAGES OF THE APPLICATION FOR RENEWAL OF CONSENT SUBMITTED BEFORE THE 3 RD RESPONDENT, ALONG WITH THE PAYMENT RECEIPT DATED 26/8/2023 Exhibit P10 TRUE COPY OF S.O.NO.1807(E), DATED 12-4- 2022 WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 300 Exhibit P10(a) TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IS A SIMILAR MATTER, IE, IN WP (C) NO.35855/2022 DATED 20/12/2022 Exhibit P11 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE OFFICIAL PORTAL OF THE 1 ST RESPONDENT, DATED NIL, SHOWING THE VALIDITY OF PETITIONER'S ENVIRONMENTAL CLEARANCE Exhibit P12 TRUE COPY OF AN INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO. 18873/2023 DATED 22/06/2023, Exhibit P13 TRUE COPY OF THE RELEVANT PAGES OF THE DECISION TAKEN BY THE 4 TH RESPONDENT, AS ITEM NO.127.37 IN ITS 127 TH MEETING HELD ON 30 TH AND 31 ST MAY, 2023 Exhibit P14 TRUE COPY OF THE O.M., WHICH IS REFERRED TO IN EXT.P13 MINUTES DATED 28-4- 2023. Exhibit P15 TRUE COPY OF THE ORDER PASSED BY THE NATIONAL GREEN TRIBUNAL, DATED 7-12-2022. Exhibit P16 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P. NO.14635/2022 DATED 8/6/2022.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 301 APPENDIX OF WP(C) 4640/2024 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE LEASE DEED DATED 12.07.2019 EXECUTED BETWEEN THE STATE GOVERNMENT AND THE PETITIONER.
Exhibit P2 A TRUE COPY OF THE EXPLOSIVE LICENSE ISSUED BY THE DEPUTY CONTROLLER OF EXPLOSIVES DATED 23.01.2020.
Exhibit P3 A TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD DATED 21.07.2023 IN FILE NO. PCB/KKD/DO/8573/2018.
Exhibit P4 A TRUE COPY OF THE ENVIRONMENTAL
CLEARANCE ISSUED BY THE DISTRICT
ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, KOZHIKODE DATED 16.03.2018 IN NO. 61/DEIAA/KL/MIN/ 5384/2017.
Exhibit P5 A TRUE COPY OF THE RELEVANT PORTION OF THE PETITIONER'S MINING PLAN DATED 10.01.2017.
Exhibit P6 A TRUE COPY OF THE ORDER DATED 20.06.2019 ISSUED BY THE SECRETARY, VANIMEL GRAMA PANCHAYAT.
Exhibit P7 A TRUE COPY OF THE LICENSE NO. A10-A10- 2610/19/2019-20 DATED 20.06.2019 ISSUED BY VANIMEL GRAMA PANCHAYAT.
Exhibit P8 A TRUE COPY OF THE ORDER DATED SO 2021(E) DATED 18.01.2021 ISSUED BY RESPONDENT NO.1.
Exhibit P9 A TRUE COPY OF THE PROCEEDINGS DATED 17.10.2023 OF THE 7TH RESPONDENT IN NO. 29/2023-24/GBS/DOKOZ-DMG/1334/2023-M AND ITS TYPED COPY.
Exhibit P10 A TRUE COPY OF THE ORDER DATED 12.04.2022 ISSUED BY RESPONDENT NO.1 IN SO 1807 (E). Exhibit P11 A TRUE COPY OF THE OFFICE MEMORANDUM DATED 28.04.2023 ISSUED BY RESPONDENT NO.1.
Exhibit P12 TRUE COPY OF THE COMMON INTERIM ORDER DATED 13.11.2023 ISSUED BY THIS HON'BLE COURT IN WP(C) NO. 35896/2023 AND CONNECTED CASES.
Exhibit P13 A TRUE COPY OF THE OFFICE MEMORANDUM WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 302 DATED 15.03.2024 ISSUED BY RESPONDENT NO.1 IN NO.IA3-22/11/2023- IA.III(E208230).
Exhibit P14 TRUE COPY OF THE ORDER DATED 15.03.2024 ISSUED BY THE GOVERNMENT OF KERALA, DEPARTMENT OF LOCAL SELF GOVERNMENT INSTITUTIONS IN NO. GO(RT). NO.
616/2024/LSGD WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 303 APPENDIX OF WP(C) 35764/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LEASE DEED DATED 05/03/2018 ISSUED TO THE PETITIONER. Exhibit P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE BEARING NO. 27/2017 DATED 07/11/2017 WITH FILE NO. 55/KINR/2017/DEIAA ISSUED TO THE PETITIONER BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, KANNUR. Exhibit P3 TRUE COPY OF THE CONSENT DATED 16/02/2016 ISSUED TO THE PETITIONER BY THE KERALA STATE POLLUTION CONTROL BOARD.
Exhibit P4 TRUE COPY OF THE RENEWED CONSENT DATED
09/10/2020 AS PER CONSENT NO.
PCB/KNR/ICO-R1/90/2020 ISSUED TO THE
PETITIONER BY THE KERALA STATE POLLUTION CONTROL BOARD.
Exhibit P5 TRUE COPY OF THE RENEWED EXPLOSIVE LICENSE DATED 18/01/2023 VALID UPTO 31/03/2028.
Exhibit P6 TRUE COPY OF THE LATEST PANCHAYAT LICENSE DATED 31/03/2023 TO THE PETITIONER. Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF THE SCHEME OF MINING SUBMITTED BY THE PETITIONER AND GOT APPROVED BY THE COMPETENT AUTHORITY.
Exhibit P8 TRUE COPY OF THE RELEVANT PAGES OF THE ORIGINAL MINING PLAN.
Exhibit P9 TRUE COPY OF THE NOTIFICATION DATED 18/01/2021 ISSUED BY THE GOVERNMENT OF INDIA.
Exhibit P10 TRUE COPY OF THE NOTIFICATION DATED 12/04/2022 ISSUED BY THE GOVERNMENT OF INDIA.
Exhibit P11 TRUE COPY OF THE SITE INSPECTION REPORT SECURED BY THE PETITIONER FROM THE INTEGRATED REGIONAL OFFICE AT BANGALORE OF MOEF OF THE UNION OF INDIA.
Exhibit P12 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN ANEESH KUMAR V. SECRETARY, MALOOR GRAMA PANCHAYAT.
Exhibit P13 TRUE COPY OF THE REPRESENTATION DATED 06/10/2023 SUBMITTED BY THE PETITIONER WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 304 BEFORE THE SECRETARY, PERINGOME VAIKKARA GRAMA PANCHAYAT.
Exhibit P14 TRUE COPY OF THE ACKNOWLEDGMENT ISSUED TO THE PETITIONER FROM PERINGOME VAIKKARA GRAMA PANCHAYAT.
Exhibit P15 TRUE COPY OF THE REPRESENTATION DATED 06/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE DISTRICT GEOLOGIST, KANNUR. Exhibit P16 TRUE COPY OF THE AMENDMENT NOTIFICATION DATED 15/01/2016 FOR THE EIA NOTIFICATION 2016 Exhibit P17 TRUE COPY OF THE AMENDMENT NOTIFICATION DATED 20/01/2016 FOR THE EIA NOTIFICATION 2016.
Exhibit P18 TRUE COPY OF THE AMENDMENT NOTIFICATION DATED 01/07/2016 FOR THE EIA NOTIFICATION 2016.
Exhibit P19 TRUE COPY OF THE COMMON ORDER DATED 13/09/2018 OF THE HON'BLE NGT, PRINCIPAL BENCH, NEW DELHI, IN O.A. NO. 186/2016 AND CONNECTED CASES.
Exhibit P20 TRUE COPY OF THE ORDER DATED 31/01/2020 BY THE HON'BLE APEX COURT.
Exhibit P21 TRUE COPY OF THE ORDER DATED 19/05/2020 IN THE SAID CIVIL APPEAL DIARY NO. 6611/2020.
Exhibit P22 TRUE COPY OF OFFICE MEMORANDUM DATED 12/12/2018 ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST & CLIMATE CHANGE. Exhibit P23 TRUE COPY OF THE COMPLAINT OA 142 /2022 ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI Exhibit P24 TRUE COPY OF THE COUNTER AFFIDAVIT DATED 31/01/2023 FILED BY MOEF & CC IN O.A. NO. 142/2022 BEFORE THE NGT, PRINCIPAL BENCH, NEW DELHI.
Exhibit P25 TRUE COPY OF THE ORDER DATED 28/02/2022 IN OA 142/2022ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P26 TRUE COPY OF THE ORDER DATED 04/07/2022 IN OA 142/2022ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P27 TRUE COPY OF THE ORDER DATED 15/07/2022 IN OA 142/2022ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 305 Exhibit P28 TRUE COPY OF THE ORDER, DATED 21/07/2022 IN OA 142/2022ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P29 TRUE COPY OF THE ORDER DATED 04/08/2022 IN OA 142/2022ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P30 TRUE COPY OF THE ORDER, DATED 22/08/2022 IN OA 142/2022ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P31 TRUE COPY OF THE ORDER DATED 02/09/2022 IN OA 142/2022ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P32 TRUE COPY OF THE ORDER DATED 08/09/2022 IN OA 142/2022ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P33 TRUE COPY OF THE ORDER DATED 07/12/2022 IN OA 142/2022ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P34 TRUE COPY OF THE ORDER, DATED 09/02/2023 IN OA 142/2022ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P35 TRUE COPY OF THE ORDER, DATED 25/04/2023 IN OA 142/2022ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P36 TRUE COPY OF THE ORDER, DATED 15/05/2023 IN OA 142/2022ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P37 TRUE COPY OF THE ORDER, DATED 22/05/2023 IN OA 142/2022ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P38 ACTUALLY TRUE COPY OF THE ADDITIONAL AFFIDAVIT FILED BY MOEF IN THE MONTH OF MAY, 2023.
Exhibit P39 TRUE COPY OF THE OM DATED 28/04/2023 ISSUED BY THE MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE.
Exhibit P40 TRUE COPY OF THE ORDER, DATED 30/05/2023 IN OA 142/2022ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P41 TRUE COPY OF THE ORDER, DATED 21/07/2023 IN OA 142/2022ON THE FILES OF THE NGT PRINCIPAL BENCH AT NEW DELHI.
Exhibit P42 TRUE COPY OF THE RELEVANT PAGES OF THE DECISION HELD ON 30TH AND 31ST MAY, 2023 OF THE 6TH RESPONDENT.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 306 Exhibit P43 TRUE COPY OF THE MOVEMENT PERMIT DATED 08/11/2018, BEARING NO. KAN/QL/2018/9/MP- 1/2018/15319.
Exhibit P44 TRUE COPY OF THE MOVEMENT PERMIT DATED 18/09/2023, BEARING NO. KAN/QL/2018/9/MP- 92/2023/80813.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 307 APPENDIX OF WP(C) 5563/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE QUARRYING LEASE EXECUTED BY THE 1 ST RESPONDENT, IN FAVOR OF THE PETITIONER, DATED 18/07/2018, Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE ISSUED BY DEIAA, BEARING NO. DIA/KL/MIN/7575/2017 DATED 21/03/2018 FOR A PERIOD OF 5 YEARS Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN WITH THE ENDORSEMENT 'APPROVED' ON 12/07/2017 AND SHOWING THE MINEABLE RESERVES Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF MINUTES OF THE 34 TH MEETING OF THE 8 TH RESPONDENT DATED 31/10/2014 Exhibit P5 TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN W.P.(C) NO. 18966/2021 DATED 15/09/2021 Exhibit P6 TRUE COPY OF S.O.221(E), DATED 18.01.2021, Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, VALID FROM 21/3/2023 TO 31/03/2024, ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES, ERNAKULAM Exhibit P7(a) TRUE COPY OF THE APPLICATION DATED 05/02/2024, SUBMITTED BY THE PETITIONER, Exhibit P8 TRUE COPY OF THE LICENSE NO.1/2022- 2023/A-4/1978/22, ISSUED BY THE 6 TH RESPONDENT, DATED 01/04/2022 FOR A PERIOD UPTO 31/03/2023, Exhibit P9 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE THE 6 TH RESPONDENT, SANS THE ACKNOWLEDGMENT RECEIPT DATED 30/01/2024, Exhibit P10 TRUE COPY OF THE RELEVANT PAGE OF THE CONSENT VARIATION ORDER, BEARING NO. KSPCB/TV/ICO/10012374/VAR/2022 ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 27/11/2022 VALID UPTO 28/02/2024, Exhibit P11 TRUE COPY OF THE RELEVANT PAGE OF THE ONLINE APPLICATION SUBMITTED BEFORE THE 5 TH RESPONDENT, FOR RENEWAL OF CONSENT, WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 308 DATED NIL, Exhibit 11(a) TRUE COPY OF THE ONLINE APPLICATION RECEIPT SANS PAYMENT RECEIPT ISSUED BY THE 5 TH RESPONDENT DATED 07/02/2024 Exhibit P12 TRUE COPY OF S.O.1807(E), DATED 12-4-2022 Exhibit P13 TRUE COPY OF THE SCHEME OF MINING WITH ENDORSEMENT 'APPROVED' BY THE 1 ST RESPONDENT ON 20/09/2022 AND SHOWING THE MINEABLE RESOURCE Exhibit P13(a) TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN W.P.NO.35855/2022 AND W.P.NO.35871/2022 DATED 20-12-2022 Exhibit P13( b) TRUE COPY OF THE G.O NO. 1257/2023/1D DATED 14/12/2023, Exhibit P13(c) TRUE COPY OF THE CIRCULAR ISSUED BY THE KERALA POLLUTION CONTROL BOARD DATED 05/02/2024 Exhibit P14 TRUE COPY OF THE RELEVANT PAGES OF THE DECISION TAKEN BY THE 8 TH RESPONDENT, AS ITEM NO.127.37 IN ITS 127 TH MEETING HELD ON 30 TH AND 31 ST MAY, 2023 Exhibit P15 TRUE COPY OF THE O.M., WHICH IS REFERRED TO IN EXT.P14 MINUTES DATED 28-4- 2023, Exhibit P16 TRUE COPY OF THE ORDER PASSED BY THE NATIONAL GREEN TRIBUNAL, DATED 7-12- 2022, Exhibit P17 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P. NO.14635/2022, DATED 08/06/2022, Exhibit P18 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.35896/2023 DATED 13/11/2023 Exhibit P19 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.3758/2024 DATED 01/02/2024 WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 309 APPENDIX OF WP(C) 6220/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE NO.24/2017 DATED 07.11.2017 ISSUED BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, KANNUR.
Exhibit P2 TRUE COPY OF THE QUARRYING LEASE IN FORM H DATED 20.05.2019 EXECUTED BETWEEN THE 4TH RESPONDENT AND PETITIONER.
Exhibit P3 TRUE COPY OF THE STOCK REPORT OF KAN.QL/2016/3 (FILE REF NO.14114) FROM 01.01.2009 TILL 04.09.2023.
Exhibit P4 TRUE COPY OF THE NOTIFICATION BEARING NO.S.O.141(E), DATED 15-1-2016 ISSUED BY THE 1ST RESPONDENT.
Exhibit P 5 TRUE COPY OF THE NOTIFICATION NO.SO.190(E) DT.20-1-2016 CONSTITUTING DEIAA AND DEAC FOR ALL THE DISTRICTS OF THE COUNTRY.
Exhibit P6 TRUE COPY OF THE S.O.1807(E), DATED 12.04.2022 ISSUED BY THE 1ST RESPONDENT. Exhibit P7 TRUE COPY OF THE PROCEEDINGS NO.120/2023- 24/MM/GS/DOKAN-DMG/1330/ 2023 -M DATED 10.10.2023 ISSUED BY THE 4TH RESPONDENT Exhibit P8 TRUE COPY OF ORDER PASSED BY THE NATIONAL GREEN TRIBUNAL (PRINCIPAL BENCH) DATED 13-9-2018 IN O.A.NO.186/2016.
Exhibit P9 TRUE COPY OF THE OFFICE MEMORANDUM DATED 28.04.2023 ISSUED BY GOVERNMENT OF INDIA. MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE (IMPACT ASSESSMENT DIVISION).
Exhibit P10 TRUE COPY OF THE OFFICE MEMORANDUM DATED 03.11.2023 ISSUED BY GOVERNMENT OF INDIA, MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE (IMPACT ASSESSMENT DIVISION).
Exhibit P11 TRUE COPY OF THE ONLINE RECEIPT ISSUED TO THE PETITIONER EVIDENCING FILING OF APPLICATION IN PARIVESH PORTAL DATED 22.12.2023.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 310 APPENDIX OF WP(C) 7516/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE QUARRYING LEASE EXECUTED BY THE 1 ST RESPONDENT, IN FAVOR OF THE PETITIONER, DATED 21/08/2017.
Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE GRANTED TO THE PETITIONER, BEARING NO.
DEIAA/MAL/EC/011/2016 DATED 19/06/2017 Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN WITH THE ENDORSEMENT 'APPROVED' ON 17/02/2017 AND SHOWING THE MINEABLE RESERVES, Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF MINUTES OF THE 34 TH MEETING OF THE 7 TH RESPONDENT DATED 31/10/2014 Exhibit P5 TRUE COPY OF S.O.221(E), DATED 18.01.2021, ISSUED BY THE 8 TH RESPONDENT, Exhibit P6 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE BEARING NO.
E/SC/KL/22/720(E31464), VALID FROM 27/12/2022 TO 31/03/2027, ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES, ERNAKULAM Exhibit P7 TRUE COPY OF THE LICENSE NO.A4-
1095/23/19, ISSUED BY THE 5 TH RESPONDENT, DATED 27/03/2019 WHICH IS VALID FROM 01/04/2019 UPTO 31/03/2024, Exhibit P7(a) TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER SANS ACKNOWLEDGMENT RECEIPT DATED 21/02/2024, Exhibit P8 TRUE COPY OF THE CONSENT TO OPERATE ISSUED BY THE 4 TH RESPONDENT BEARING NO. KSPCB/MA/ICO/10006734/2022, DATED 19/07/2022 FOR A PERIOD UPTO 18/06/2023 Exhibit P8(a) TRUE COPY OF THE ONLINE APPLICATION RECEIPT SANS PAYMENT RECEIPT ISSUED BY THE 4 TH RESPONDENT DATED 27/01/2024 Exhibit P8(b) TRUE COPY OF THE RELEVANT PAGE OF THE INTEGRATED CONSENT TO OPERATE RENEWAL BEARING NO. PCB/MLPM/CO-
R1/R17MAL5530843/2020 ISSUED BY THE WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 311 KERALA STATE POLLUTION CONTROL BOARD, DATED 05/06/2020, Exhibit P9 TRUE COPY OF S.O.NO.1807(E), DATED 12-4- 2022 ISSUED BY THE 8 TH RESPONDENT, Exhibit P10 TRUE COPY OF THE SCHEME OF MINING WITH ENDORSEMENT 'APPROVED' ON 19/02/2024 AND SHOWING THE MINEABLE RESOURCE.
Exhibit P11 TRUE COPY OF THE RELEVANT PAGES OF THE DECISION TAKEN BY THE 7 TH RESPONDENT, AS ITEM NO.127.37 IN ITS 127 TH MEETING HELD ON 30 TH AND 31 ST MAY, 2023.
Exhibit P12 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P. NO.14635/2022 DATED 08/06/2022.
Exhibit P13 TRUE COPY OF AN INTERIM ORDER PASSED BY
THIS HON'BLE COURT IN W.P.(C)
NO.35896/2023 DATED 13/11/2023
Exhibit P14 TRUE COPY OF AN INTERIM ORDER PASSED BY
THIS HON'BLE COURT IN W.P.(C)
NO.3758/2024 DATED 01/02/2024.
RESPONDENT EXHIBITS
Exhibit R8(d) True copy of Notification no. SO 2731(E)
dated 09.09.2013
Exhibit R8(e) True copy of the OM dated 12.12.2018
Exhibit R8(f) True copy of the OM dated 15.12.2021
Exhibit R8(g) True copy of the Enforcement and
Monitoring Guidelines for Sand Mining EMGSM-2020 Exhibit R8(h) True copy of the letter issued by CPCB dated 11.06.2021 Exhibit R8(i) Copy of the OM dated 28.04.2023 issued by Ministry of Environment, Forest and Climate Change Exhibit R8(j) A true copy of the OM dated 03.11.2023 Exhibit R8(k) A true copy of the OM dated 15.01.2024 Exhibit R8(l) True copy of the OM dated 15.03.2024 Exhibit R8(m) A copy of the order dated 18.04.2024 Exhibit R8(n) A true copy of the OM dated 07.05.2024 Exhibit R8(o) A true copy of the letter dated 19.09.2024 Exhibit R8(p) True copy of OM dated 14.10.2024 Annexure R8(b) A true Copy of the Ministry's Notification S.O. 1807 (E) dated WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
312
12.04.2022
Annexure R8(c) A true copy of the Ministry's
Notification S.0. 1886 (E) dated
20.04.2022.
Annexure R8(a) True copy of Environmental Impact
Assessment (EIA) Notification No. SO 1533 dated 14.09.2006.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 313 APPENDIX OF WP(C) 7763/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE BEARING NO.1071(A)/EC1/2016/SEIAA, DATED 15-3- 2018, GRANTED BY SEIAA, Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF MINING PLAN DATED 19-01-2016 APPROVED BY THE COMPETENT AUTHORITY.
Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE MINING PLAN, WHICH IS APPROVED ON 11- 5- 2022.
Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE QUARRY LEASE GRANTED TO THE PETITIONER DATED 19-10-2022 ENDING ON 18-10-2034. Exhibit P5 TRUE COPY OF THE CONSENT VARIATION ORDER ISSUED BY THE POLLUTION CONTROL BOARD BEARING NO.KSPCB/TV/ICO/10019188/VAR/2023, DATED 13-3-2023, VALID UPTO 14-3-2024. Exhibit P6 TRUE COPY OF THE RELEVANT PAGES OF THE APPLICATION FOR RENEWAL OF CONSENT AND FEE PAID RECEIPT DATED 3-02-2024. Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF EXPLOSIVE LICENSE ISSUED BY THE COMPETENT AUTHORITY DATED 22-4-2021, WHICH IS VALID UPTO 31-3-2024.
Exhibit P8 TRUE COPY OF THE LICENSE ISSUED BY THE LOCAL AUTHORITY VIZ. VELLANAD GRAMA PANCHAYAT DATED 1-4-2019, WHICH IS VALID UPTO 31-3-2024.
Exhibit P9 TRUE COPY OF THE MOVEMENT PERMIT ISSUED BY THE MINING & GEOLOGY DEPARTMENT DATED 13-2-2024, UPTO THE PERIOD 3-3-2024 Exhibit P10 TRUE COPY OF S.O.221(E), ISSUED BY THE MOEF, DATED 18.01.2021, Exhibit P11 TRUE COPY OF S.O.NO.1807(E), DATED 12-4- 2022.
ExhibitP12 TRUE COPY OF THE INTERIM ORDER DATED 11- 12-2023 IN W.P.(C) NO.41115/2023. Exhibit P13 TRUE COPY OF THE RELEVANT PAGES OF THE MINE CLOSURE PLAN DATED 11-05-22. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 314 APPENDIX OF WP(C) 7913/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN PETITIONER AND THE SENIOR GEOLOGIST, DATED 13/09/2018.
Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE BEARING NO. 1168/EC/SEIAA/KL/2017 DATED 17/03/2018 VALID UPTO 16/03/2023 ISSUED BY THE 4 TH RESPONDENT Exhibit P3 TRUE COPY OF THE MINING PLAN, WITH THE ENDORSEMENT 'APPROVED' DATED 14/11/2017, BY THE 1 ST RESPONDENT AND SHOWING THE MINEABLE RESERVES.
Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF MINUTES OF THE 34 TH MEETING OF THE 4 TH RESPONDENT DATED 31/10/2014.
Exhibit P5 TRUE COPY OF S.O.221(E), DATED
18.01.2021,
Exhibit P6 TRUE COPY OF THE RELEVANT PAGES OF THE
EXPLOSIVE LICENSE, BEARING NO.
E/SC/KL/22/1052(E48857), WHICH IS VALID FROM 06/02/2020 FOR A PERIOD UPTO 31/03/2025, ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES, ERNAKULAM Exhibit P7 TRUE COPY OF THE CONSENT VARIATION ORDER ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 30/01/2024, VALID UPTO 12/09/2028, BEARING FILE NO. KSPCB/ER2/ICO/10056684/VAR/2024 Exhibit P8 TRUE COPY OF THE LICENSE BEARING NO.
01/2024-25 ISSUED BY THE SECRETARY,
ARAKUZHA GRAMA PANCHAYAT, DATED
15/02/2024, WHICH IS VALID FROM
16/03/2024 TO 31/03/2025
Exhibit P9 TRUE COPY OF THE MOVEMENT PERMIT BEARING
NO. ERN/QL/2018/100/MP- 12/2024/86906
DATED 11/02/2024 FOR A PERIOD UPTO 15/03/2024 Exhibit P10 TRUE COPY OF S.O.NO.1807(E), DATED 12-4- 2022 Exhibit P10(a) TRUE COPY OF THE SCHEME OF MINING WITH ENDORSEMENT 'APPROVED' ON 24/04/2023 AND WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 315 SHOWING MINEABLE RESERVES Exhibit P10(b) TRUE COPY OF THE LETTER ISSUED BY THE 1 ST RESPONDENT DATED 12/01/2024 Exhibit P11 TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.35855/2022 AND W.P.(C) NO.35871/2022, DATED 20-12- 2022 Exhibit P12 TRUE COPY OF THE G.O NO. 1257/2023/1D DATED 14/12/2023.
Exhibit P13 TRUE COPY OF THE CIRCULAR ISSUED BY THE POLLUTION CONTROL BOARD DATED 05/02/2024. Exhibit P14 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE OFFICIAL PORTAL OF THE 1 ST RESPONDENT SHOWING THE VALIDITY OF ENVIRONMENTAL CLEARANCE, DATED NIL.
Exhibit P15 TRUE COPY OF THE INTERIM ORDER PASSED BY
THIS HON'BLE COURT IN W.P.(C)
NO.14635/2022, DATED 08/06/2022. Exhibit P16 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN WP( C) NO. 479/2024 DATED 08/01/2024.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 316 APPENDIX OF WP(C) 8289/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN PETITIONER AND THE SENIOR GEOLOGIST, DATED 30/08/2018, Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE BEARING NO. 1161/EC/SEIAA/KL/2017 DATED 17/03/2018 ISSUED BY THE 4 TH RESPONDENT Exhibit P3 TRUE COPY OF THE MINING PLAN, WITH THE ENDORSEMENT ' APPROVED' DATED 21/10/2017, BY THE 1 ST RESPONDENT, Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF MINUTES OF THE 34 TH MEETING OF THE 4 TH RESPONDENT DATED 31/10/2014 Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, BEARING NO.
E/SC/KL/22/1577(E61449), DATED 22/01/2021 WHICH IS VALID UPTO 31/03/2026, ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES, ERNAKULAM Exhibit P6 TRUE COPY OF THE RELEVANT PAGE OF THE CONSENT VARIATION ORDER ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 19/01/2023, VALID UPTO 31/05/2024, BEARING FILE NO. KSPCB / MA/ ICO/ 10017183/ VAR/ 2023, Exhibit P7 TRUE COPY OF THE LICENSE ISSUED BY THE SECRETARY, ANGADIPURAM GRAMA PANCHAYAT, DATED 30/03/2023, BEARING NO 400889/ RPTL20 / GPO/ 2023 / 2016, Exhibit P8 TRUE COPY OF THE MOVEMENT PERMIT BEARING NO. MAL/QL/2018/29/MP- 58/2023/77521` DATED 10/06/2023 FOR A PERIOD UPTO 08/08/2023 Exhibit P9 TRUE COPY OF S.O.221(E), DATED 18.01.2021, Exhibit P10 TRUE COPY OF S.O.NO.1807(E), DATED 12-4- 2022 Exhibit P11 TRUE COPY OF THE INTERIM ORDER DATED 22/03/2023 IN W.P.(C) NO.10078/2023 Exhibit P12 TRUE COPY OF THE RECEIPT ISSUED BY THE WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 317 PANCHAYAT DATED 29/03/2023 SHOWING THE REMITTANCE OF RS. 12500/-
Exhibit P13 TRUE COPY OF THE SCHEME OF MINING PLAN, WITH THE ENDORSEMENT 'APPROVED' ON 22/02/2024 AND SHOWING THE MINEABLE RESERVES, Exhibit P14 TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.35855/2022 AND W.P.(C) NO.35871/2022, DATED 20-12- 2022.
Exhibit P15 TRUE COPY OF THE G.O NO. 1257/2023/1D DATED 14/12/2023.
Exhibit P16 TRUE COPY OF THE CIRCULAR ISSUED BY THE POLLUTION CONTROL BOARD DATED 05/02/2024 Exhibit P17 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.14635/2022, DATED 08/06/2022. Exhibit P18 TRUE COPY OF THE INTERIM ORDER PASSED IN WP(C) NO. 479/2024 DATED 08/01/2024. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 318 APPENDIX OF WP(C) 8746/2024 PETITIONER EXHIBITS Exhibit P 1 A TRUE COPY OF THE RELEVANT PAGES ENVIRONMENTAL CLEARANCE ISSUED TO THE PETITIONER BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, ERNAKULAM DATED 19.3.2018.
Exhibit P 2 A TRUE COPY OF THE SO NO. 1807(E) DATED 12.4.2022.
Exhibit P 3 A TRUE COPY OF THE RELEVANT PAGES OF APPROVED MINING PLAN SHOWING SCHEME OF MINING, DATED 20.9.2017 ISSUED BY THE 3RD RESPONDENT.
Exhibit P 4 A TRUE COPY OF THE COMMUNICATION OF THE
2ND RESPONDENT GEOLOGIST TO THE
PETITIONER DATED 29.2.2024.
Exhibit P 5 A TRUE COPY OF THE INTERIM ORDER IN W.P.
(C). 23092 OF 2023 DATED 16.11.2023.
Exhibit P 6 A TRUE COPY OF THE OFFICE MEMORANDUM DATED 15.3.2024 OF THE MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 319 APPENDIX OF WP(C) 9594/2024 PETITIONER EXHIBITS Exhibit-P1 A TRUE COPY OF THE ENVIRONMENTAL CLEARANCE CERTIFICATE NO.DIA/KL/PL/34/2017 DATED 05.03.2018 ISSUED BY THE DISTRICT ENVIRONMENT IMPACT ASSESMENT AUTHORITY, PALAKKAD.
Exhibit-P2 A TRUE COPY OF THE PERMIT DATED 06.05.2020 ISSUED BY THE THIRD RESPONDENT.
Exhibit-P3 A TRUE COPY OF THE NOTIFICATION BEARING NO.
S.O.221(E) DATED 18.01.2021 ISSUED BY THE SIXTH RESPONDENT.
Exhibit-P4 A TRUE COPY OF THE NOTIFICATION BEARING NO.
S.O.1807 (E) DATED 12.04.2022 ISSUED BY THE SIXTH RESPONDENT.
Exhibit-P5 A TRUE COPY OF THE INTERIM ORDER DATED 04.01.2024 IN W.P.(C) NO.42364/2023 OF THIS HONOURABLE COURT.
Exhibit-P6 A TRUE COPY OF THE LETTER OF INTENT DATED 15.02.2024 ISSUED BY THE THIRD RESPONDENT.
Exhibit-P7 A TRUE COPY OF THE PROCEEDINGS DATED 26.02.2024 OF THE THIRD RESPONDENT.
Exhibit-P8 A TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE-RENEWAL DATED 20.02.2024 ISSUED BY THE SECOND RESPONDENT.
Exhibit-P9 A TRUE COPY OF THE APPLICATION FOR CONSENT VARIATION ALONG WITH THE RECEIPT FOR PAYMENT OF FEE SUBMITTED BY THE PETITIONER BEFORE THE SECOND RESPONDENT DATED 02.03.2024.
Exhibit-P10 A TRUE COPY OF THE RELEVANT PAGES OF THE DECISION TAKEN BY THE 1ST RESPONDENT, AS ITEM NO.127.37 IN ITS 127TH MEETING HELD ON 30TH AND 31ST MAY, 2023 DOWNLOADED FROM THE OFFICIAL PORTAL OF THE 1ST RESPONDENT. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 320 Exhibit-P11 A TRUE COPY OF THE OFFICE MEMORANDUM DATED 28.04.2023 ISSUED BY THE SIXTH RESPONDENT.
Exhibit-P12 A TRUE COPY OF THE ORDER DATED 07.12.2022 PASSED BY THE NATIONAL GREEN TRIBUNAL.
Exhibit-P13 A TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT DATED 08.06.2022 IN I.A NO.8/2022 IN W.P.(C) NO.14635/2022.
Exhibit-P14 A TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT DATED 11.12.2023 IN W.P.(C) NO.41067/2023.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 321 APPENDIX OF WP(C) 9771/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE QUARRYING LEASE IN FORM H EXECUTED ON 14/8/2017 WHICH IS VALID TILL 13/8/2027 UNDER THE TERMS OF RULE 43 OF THE KERALA MINOR MINERAL CONCESSIONS RULES, 2015 AND IN COMPLIANCE OF ARTICLE 299 OF THE CONSTITUTION OF INDIA.
Exhibit P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE ISSUED BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY KERALA TO THE PETITIONER HAVING EC NO. 10/2017 DATED 19/6/2017.
Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE DATED 4/3/2020 ISSUED BY THE GOVERNMENT OF INDIA TO THE PETITIONER.
Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE CONSENT TO OPERATE DATED 19/8/2020 ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD TO THE PETITIONER.
Exhibit p4(a) TRUE COPY OF THE CONSENT OF VARIATION ORDER ISSUED BY THE 7TH RESPONDENT DATED 11/5/2022 TO THE PETITIONER.
Exhibit P4(b) TRUE COPY OF THE RECEIPT ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD TO THE PETITIONER , DATED 24/02/2024. Exhibit P5 TRUE COPY OF THE LICENSE ISSUED UNDER 232 OF THE PANCHAYAT RAJ ACT, 1994 BY THE THRIKALAKODE GRAMA PANCHAYAT TO THE PETITIONER DATED 24/6/2023.
Exhibit P5(a) TRUE COPY OF THE LICENSE DATED 04/04/2019 ISSUED BY EDAVANNA GRAMA PANCHAYATH TO THE PETITIONER.
Exhibit P6 TRUE COPY OF THE MOVEMENT PERMIT DATED 21/2/2023 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.
Exhibit P7 TRUE COPY OF THE GAZZETTE NOTIFICATION IN SO NO. 1807(E) DATED 12/4/2022.
Exhibit P8 TRUE COPY OF THE FRONT PAGE OF THE MINING PLAN DATED 15/5/2023 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 322 Exhibit P9 TRUE COPY OF THE ORDER IN W.P.(C). NO.
7293/2023 DATED 1/6/2023 OF THIS HON'BLE COURT.
Exhibit P10 TRUE COPY OF THE ORDER DATED 16/11/2023 IN W.P.(C). NO. 26430/2023 OF THIS HON'BLE COURT.
Exhibit P11 TRUE COPY OF THE REPRESENTATION DATED 4/3/2024 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
323
APPENDIX OF WP(C) 10493/2024
PETITIONER EXHIBITS
Exhibit-P1 A TRUE COPY OF THE ENVIRONMENTAL
CLEARANCE CERTIFICATE
NO.DIA/KL/PL/08/2018 DATED 07.05.2018
ISSUED BY THE DISTRICT ENVIRONMENT IMPACT ASSESMENT AUTHORITY, PALAKKAD. Exhibit-P2 A TRUE COPY OF THE NOTIFICATION BEARING NO. S.O.221(E) DATED 18.01.2021 ISSUED BY THE SIXTH RESPONDENT.
Exhibit-P3 A TRUE COPY OF THE NOTIFICATION BEARING NO. S.O.1807(E) DATED 12.04.2022 ISSUED BY THE SIXTH RESPONDENT.
Exhibit-P4 A TRUE COPY OF THE LETTER OF INTENT DATED 15.02.2024 ISSUED BY THE THIRD RESPONDENT.
Exhibit-P5 A TRUE COPY OF THE RELEVANT PAGES OF THE DECISION TAKEN BY THE 1ST RESPONDENT, AS ITEM NO.127.37 IN ITS 127TH MEETING HELD ON 30TH AND 31ST MAY, 2023 DOWNLOADED FROM THE OFFICIAL PORTAL OF THE 1ST RESPONDENT.
Exhibit-P6 A TRUE COPY OF THE OFFICE MEMORANDUM DATED 28.04.2023 ISSUED BY THE SIXTH RESPONDENT.
Exhibit-P7 A TRUE COPY OF THE ORDER DATED 07.12.2022 PASSED BY THE NATIONAL GREEN TRIBUNAL. Exhibit-P8 A TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT DATED 08.06.2022 IN I.A NO.8/2022 IN W.P.(C) NO.14635/2022. Exhibit-P9 A TRUE COPY OF THE INTERIM ORDER DATED 04.01.2024 IN W.P.(C) NO.42364/2023 OF THIS HONOURABLE COURT.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 324 APPENDIX OF WP(C) 42746/2023 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE FORM LE3 LICENCE ISSUED BY THE JOINT CHIEF CONTROLLER OF EXPLOSIVES, SOUTH CIRCLE, CHENNAI ON 05.12.2003 VALID UP TO 31.03.2028 TO THE PETITIONER.
Exhibit P2 A TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE-RENEWAL ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD ON 3.05.2023 VALID UP TO 27.04.2028.
Exhibit P3 A TRUE COPY OF THE TRADE LICENCE RENEWED
AND ISSUED ON 06.05.2023 FOR THE
FINANCIAL YEARS COMMENCING FROM
01.04.2023 TILL 31.03.2028.
Exhibit P4 A TRUE COPY OF THE RELEVANT PAGES OF
MINING PLAN PREPARED BY THE RECOGNIZED QUALIFIED PERSON APPROVED BY THE 3 RD RESPONDENT DATED 26.12.2017.
Exhibit P5 A TRUE COPY OF THE ENVIRONMENTAL CLEARANCE DATED 27.04.2018 ISSUED BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, PALAKKAD FOR THE QUARRY OF THE PETITIONER.
Exhibit P6 A TRUE COPY OF THE QUARRYING LEASE EXECUTED BETWEEN THE PETITIONER AND THE STATE GOVERNMENT DATED 18.05.2018. Exhibit P7 A TRUE COPY OF THE AMENDMENT DATED 12.04.2022 ISSUED BY THE MINISTRY OF ENVIRONMENT FOREST AND CLIMATE CHANGE PUBLISHED IN THE GAZETTE OF INDIA 12.04.2022.
Exhibit P8 A TRUE COPY OF THE RELEVANT PAGES OF THE SCHEME OF MINING APPROVED BY THE 3 RD RESPONDENT DATED 04.12.2023.
Exhibit P9 A TRUE COPY OF THE OFFICE MEMORANDUM WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 325 DATED 28.04.2023 ISSUED BY THE 1 ST RESPONDENT.
Exhibit P10 A TRUE COPY OF THE OFFICE MEMORANDUM DATED 03.11.2023 ISSUED BY THE 1 ST RESPONDENT.
Exhibit P11 A TRUE COPY OF THE INTERIM ORDER DATED 13.11.2023 PASSED BY THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT IN W.P© NO. 35896/2023.
Exhibit P12 A TRUE COPY OF THE INTERIM ORDER PASSED
BY THE HON'BLE APEX COURT DATED
12.11.2024 IN CIVIL APPEAL NO. 3799- 3800/2019.
Exhibit P13 A TRUE COPY OF THE INTERIM ORDER DATED 27.03.2025 PASSED BY THE HON'BLE IN CIVIL APPEAL NOS. 3799-3800/2019.
Exhibit P14 A TRUE COPY OF THE RELEVANT PAGES OF THE MINUTES OF THE 172-D MEETING OF THE SEAC, KERALA HELD ON 7-9/10/2024.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
326
APPENDIX OF WP(C) 12765/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRY
LEASE EXECUTED IN FAVOR OF THE
PETITIONER, BY THE 1 ST RESPONDENT DATED 16/05/2018.
Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF THE ENVIRONMENTAL CLEARANCE ISSUED BY DEIAA DATED 21/03/2018.
Exhibit P3 TRUE COPY OF S.O.221(E), DATED 18.01.2021.
Exhibit P4 TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.9749/2023, DATED 21/03/2023.
Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF THE
MINING PLAN WITH THE ENDORSEMENT
'APPROVED' BY THE COMPETENT AUTHORITY ON 28/09/2017.
Exhibit P6 TRUE COPY OF THE RELEVANT PAGES OF
EXPLOSIVE LICENSE, BEARING NO.
E/SC/KL/22/1716(E81333) ISSUED BY THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES, DATED 20/04/2022, WITH A VALIDITY UPTO 31/03/2027.
Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF CONSENT VARIATION ORDER ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, BEARING NO.
KSPCB/TV/ICO/10022371/VAR/2023 DATED
15/04/2023 WITH A VALIDITY UPTO
31/03/2024.
Exhibit P8 TRUE COPY OF THE RELEVANT PAGES OF THE
APPLICATION SANS PAYMENT RECEIPT FEE DATED 20/03/2024.
Exhibit P9 TRUE COPY OF THE LICENSE ISSUED BY THE SECRETARY, MUDAKKAL GRAMA PANCHAYAT DATED 18/04/2023, FOR A PERIOD UPTO 31/03/2024. Exhibit P10 TRUE COPY OF THE RELEVANT PAGES OF THE APPLICATION DATED 18-04-2023 SUBMITTED BY THE PETITIONER BEFORE THE 6TH RESPONDENT. Exhibit P11 TRUE COPY OF S.O.NO.1807(E), DATED 12-4- 2022 Exhibit P12 TRUE COPY OF THE RELEVANT PAGES OF THE WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 327 SCHEME SUBMITTED BY THE PETITIONER DATED 18/04/2023.
Exhibit P13 TRUE COPY OF THE MOVEMENT PERMIT I.E,
BEARING NO. THI/QL/2018/6/MP-
17/2023/76044 DATED 04/05/2023 FOR A PERIOD UPTO 20/03/2024.
Exhibit P14 TRUE COPY OF THE RELEVANT PAGES OF THE DECISION TAKEN BY THE 4 TH RESPONDENT, AS ITEM NO.127.37 IN ITS 127 TH MEETING HELD ON 30 TH AND 31 ST MAY, 2023 DOWNLOADED FROM THE OFFICIAL PORTAL OF THE 4 TH RESPONDENT.
Exhibit P15 TRUE COPY OF THE OFFICE MEMORANDUM ISSUED BY THE MOEF, DATED 28-4- 2023.
Exhibit P16 TRUE COPY OF THE ORDER PASSED BY THE NATIONAL GREEN TRIBUNAL (PRINCIPAL BENCH) DATED 13-9-2018 IN O.A.NO.186/2016 (SATENDRA PANDEY V. MOEF & CC AND ANOTHER).
Exhibit P17 TRUE COPY OF THE CLARIFICATION ISSUED BY THE SEIAA DATED 29-10-2018.
Exhibit P18 TRUE COPY OF THE S.O 141(E) DATED 15/01/2016 ISSUED BY THE MOEF AND CC. Exhibit P19 TRUE COPY OF S.O 190(E) DATED 20/01/2016 ISSUED BY THE MOEF.
Exhibit P20 TRUE COPY OF THE ORDER DATED 11-12-2018
PASSED BY THE TRIBUNAL IN
O.A.NO.520/2016.
Exhibit P21 TRUE COPY OF THE ORDER DATED 7-12-2022 IN
O.A.NO.142/2022 IN JAYANTH KUMAR V. MOEF &CC.
Exhibit P22 TRUE COPY OF THE O.M. DATED 3-11-2023. Exhibit P23 TRUE COPY OF THE O.M DATED 15/03/2024 ISSUED BY THE MOEF.
Exhibit P24 TRUE COPY OF THE INTERIM ORDER DATED 08/06/2022 PASSED BY THIS HON'BLE COURT IN W.P. NO.14635/2022.
Exhibit P25 TRUE COPY OF AN INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO. 24415/2023 DATED 16/11/2023.
Exhibit P26 TRUE COPY OF AN INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO. 11873/2024 DATED 22/03/2024.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 328 APPENDIX OF WP(C) 13737/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE CONSENT TO OPERATE DATED 29/8/2022 ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD TO THE PETITIONER.
Exhibit P1(a) TRUE COPY OF THE ORDER DATED 22/1/2024 ISSUED BY THE 6TH RESPONDENT.
Exhibit P2 TRUE COPY OF THE LEASE AGREEMENT DATED 10/5/2019 ISSUED TO THE PETITIONER. Exhibit P3 TRUE COPY OF THE FRONT PAGE OF MINING PLAN WHICH WAS APPROVED ON 23/10/2017 BY THE GEOLOGIST, MALAPPURAM.
Exhibit P4 TRUE COPY OF THE RENEWED CERTIFICATE ISSUED BY THE CONTROLLER OF EXPLOSIVES DATED 18/1/2023.
Exhibit P5 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE NO. 43/2018 DATED 9/2/2018 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. Exhibit P6 TRUE COPY OF THE 34TH MEETING OF THE SEIAA HELD ON 31/10/2014.
Exhibit P7 TRUE COPY OF THE MINUTES OF THE 89TH MEETING OF THE STATE ENVIRONMENTAL IMPACT ASSESSMENT AUTHORITY DATED 27TH FEBRUARY, 2020.
Exhibit P8 TRUE COPY OF THE ORDER IN DEEPAK KUMAR & OTHERS VS. STATE OF HARYANA & OTHERS REPORTED IN 2012 4 SCC 629. Exhibit P9 TRUE COPY OF THE REPORT OF THE 112 MINUTES SEIAA THE PETITIONER QUARRY WAS CONSIDERED AS ITEM NO. 112.52.
Exhibit P10 TRUE COPY OF THE LETTER SEND BY THE PETITONER TO THE 4TH RESPONDENT DATED 25/3/2022.
Exhibit P11 TRUE COPY OF THE LETTER SEND BY THE PETITIONER TO THE 5TH RESPONDENT DATED 15/6/2023.
Exhibit P12 TRUE COPY OF THE CERTIFICATE DATED 31/7/2023 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER.
Exhibit P13 TRUE COPY OF THE LETTER DATED 2/8/2023 ISSUED BY THE GEOLOGIST, MALAPPURAM TO THE PETITIONER.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 329 Exhibit P14 TRUE COPY OF THE PANCHAYAT LICENSE DATED 25/1/2024 ISSUED BY THE 7TH RESPONDENT TO THE PETITIONER.
Exhibit P15 TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD TO THE PETITIONER DATED 22/1/2024.
Exhibit P16 TRUE COPY OF THE OFFICE MEMORANDUM (OM) DATED 15/3/2024 ISSUED BY THE 4TH RESPONDENT.
Exhibit P17 TRUE COPY OF THE INTERIM ORDER DATED 20/3/2024 IN W.P.(C). NO. 11194/2024 OF THIS HON'BLE COURT.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 330 APPENDIX OF WP(C) 14936/2024 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE ENVIRONMENTAL CLEARANCE DATED 06.09.2018 ISSUED BY RESPONDENT NO.4 IN 108/DEIAA/KL/MIN/14786/2018. Exhibit P2 A TRUE COPY OF THE PROCEEDINGS DATED 14.05.2019 ISSUED BY RESPONDENT NO.5 IN NO. 67/2019-20/11300/M3/2017/DMG ALONG WITH THE COVERING LETTER.
Exhibit P3 A TRUE COPY OF THE LEASE AGREEMENT DATED 12.06.2019 EXECUTED BY THE PETITIONER AND RESPONDENT NO.6.
Exhibit P4 A TRUE COPY OF THE ORDER DATED SO 2021(E) DATED 18.01.2021 ISSUED BY RESPONDENT NO.1.
Exhibit P5 A TRUE COPY OF THE ORDER DATED 12.04.2022 ISSUED BY RESPONDENT NO.1 IN SO NO. 1807 (E).
Exhibit P5(a) A TRUE COPY OF THE ORDER DATED 20.03.2024 IN WP(C) NO. 11082/2024.
Exhibit P6 A TRUE COPY OF THE OFFICE MEMORANDUM DATED 28.04.2023 ISSUED BY RESPONDENT NO.1.
Exhibit P7 TRUE COPY OF THE COMMON INTERIM ORDER DATED 13.11.2023 ISSUED BY THIS HON'BLE COURT IN WP(C) NO. 35896/2023 AND CONNECTED CASES.
Exhibit P8 A TRUE COPY OF THE OFFICE MEMORANDUM DATED 15.03.2024 ISSUED BY RESPONDENT NO.1 IN NO.IA3-22/11/2023- IA.III(E208230).
Exhibit P9 A TRUE COPY OF THE ORDER DATED 14.12.2023 PASSED BY RESPONDENT NO.2 IN GO(RT) NO. 1257/2023/ID.
Exhibit P10 A TRUE COPY OF THE ORDER DATED 11.01.2024 ISSUED BY RESPONDENT NO.6 IN NO48/2023- 24/GBS/QL/DOKOZ-DMG/1523/2023-M. Exhibit P11 A TRUE COPY OF THE SCREENSHOT TAKEN FROM THE WEBSITE OF RESPONDENT NO.5 TAKEN ON 02.04.2024.
Exhibit P12 A TRUE COPY OF THE E-MAIL REPRESENTATION DATED 03.04.2024 SUBMITTED BY THE WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 331 PETITIONER Exhibit P13 A TRUE COPY OF THE ORDER DATED 07.02.2024 PASSED BY THIS HON'BLE COURT IN WP(C) NO. 4640/2024.
Exhibit P14 A TRUE COPY OF THE ORDER DATED 26.03.2024 PASSED BY THIS HON'BLE COURT IN WP(C) NO. 12496/2024.
Exhibit P15 A TRUE COPY OF THE CIRCULAR DATED 21.04.2022 ISSUED BY RESPONDENT NO. 5 IN NO. DMG/1379/2022.
Exhibit P16 A TRUE COPY OF THE PETITIONER'S STOCK REPORT APPROVED IN KOMPAS PORTAL FROM 01.04.2019 TO 31.03.2020 DATED 02.04.2024.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 332 APPENDIX OF WP(C) 15677/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN PETITIONER AND THE 1 ST RESPONDENT, DATED 05/02/2020.
Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE BEARING NO.
1205/EC1/2018/SEIAA DATED 25/10/2019 VALID UPTO 24/10/2024 ISSUED BY THE 4 TH RESPONDENT.
Exhibit P3 TRUE COPY OF RELEVANT PAGES OF MINING PLAN, WITH THE ENDORSEMENT 'APPROVED' ON 01/01/2019 AND SHOWING THE MINEABLE RESERVES.
Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF MINUTES OF THE 34 TH MEETING OF THE 4 TH RESPONDENT DATED 31/10/2014.
Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF CONSENT TO OPERATE ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 20/11/2019, VALID UPTO 19/11/2024, BEARING FILE NO.
PCB/RO/KLM/ICO/03/2019.
Exhibit P6 TRUE COPY OF THE LICENSE BEARING NO. JC3/476/2024 ISSUED BY THE SECRETARY, KUMMIL GRAMA PANCHAYAT, DATED 30/03/2024, WHICH IS VALID FROM 01/04/2024 TO 24/10/2024.
Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, BEARING NO. E/SE/KL/22/264(E123734), WHICH IS VALID FROM 16/02/2022 FOR A PERIOD UPTO 31/03/2027, ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES, ERNAKULAM.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 333 Exhibit P8 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, BEARING NO. E/SE/KL/22/308(E125864), WHICH IS VALID FROM 07/02/2024 FOR A PERIOD UPTO 31/03/2029, ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES, ERNAKULAM.
Exhibit P9 TRUE COPY OF THE MOVEMENT PERMIT
BEARING NO. KOL/QL/2020/19/MP-
79/2024/89695 DATED 03/04/2024 FOR A PERIOD UPTO 02/05/2024.
Exhibit P10 TRUE COPY OF S.O.221(E) ISSUED BY MOEF, DATED 18.01.2021.
Exhibit P11 TRUE COPY OF THE SCREENSHOT OF FLASH MESSAGE GENERATED IN THE WEB PORTAL OF SEIAA DATED NIL.
Exhibit P12 TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.18285/2022 DATED 17/06/2022.
Exhibit P13 TRUE COPY OF THE ORDER PASSED BY
THIS HON'BLE COURT IN R.P
NO.1024/2023 DATED 13/10/2023.
Exhibit P14 TRUE COPY OF THE SCHEME OF MINING
WITH ENDORSEMENT 'APPROVED' ON
27/03/2024 AND SHOWING MINEABLE
RESERVES.
Exhibit P15 TRUE COPY OF S.O.NO.1807(E), DATED
12-4-2022.
Exhibit P16 TRUE COPY OF THE JUDGMENT PASSED BY
THIS HON'BLE COURT IN W.P.(C)
NO.35855/2022 AND W.P.(C)
NO.35871/2022, DATED 20-12-2022.
Exhibit P17 TRUE COPY OF THE G.O NO.
1257/2023/1D DATED 14/12/2023. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 334 Exhibit P18 TRUE COPY OF THE CIRCULAR ISSUED BY THE POLLUTION CONTROL BOARD DATED 05/02/2024.
Exhibit P19 TRUE COPY OF THE INTERIM ORDER
PASSED BY THIS HON'BLE COURT IN
W.P.(C) NO.14635/2022, DATED
08/06/2022.
Exhibit P20 TRUE COPY OF THE INTERIM ORDER
PASSED BY THIS HON'BLE COURT IN
WP(C) NO. 479/2024 DATED
08/01/2024.
Exhibit P21 TRUE COPY OF THE INTERIM ORDER
PASSED BY THIS HON'BLE COURT IN WP
(C) NO. 7913/2024 DATED 28/02/2024. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 335 APPENDIX OF WP(C) 21091/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE QUARRYING LEASE DATED 03.03.2011 VALID TILL 02.03.2023. Exhibit P2 TRUE COPY OF THE LETTER OF INTENT DATED 22.04.2024 ISSUED BY THE 3RD RESPONDENT. Exhibit P3 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE CERTIFICATE NO. 06/2018 DATED 05.01.2018 ISSUED BY THE 5TH RESPONDENT.
Exhibit P4 TRUE COPY OF THE NOTIFICATION DATED 12.04.2022 BEARING NUMBER S.O. 1807(E) ISSUED BY THE 1ST RESPONDENT.
Exhibit P5 TRUE COPY OF THE LETTER DATED 07.06.2024 ISSUED BY THE 4TH RESPONDENT APPROVING THE MINING PLAN ALONG WITH ABSTRACT OF THE MINING PLAN.
Exhibit P6 TRUE COPY OF THE RECEIPT DATED 20.03.2024 ALONG WITH THE APPLICATION FOR GRANT OF THE CONSENT TO OPERATE SUBMITTED BY THE PETITIONER BEFORE THE 6TH RESPONDENT. Exhibit P7 TRUE COPY OF THE APPLICATION DATED 10.06.2024 SUBMITTED BY THE PETITIONER BEFORE THE 7TH RESPONDENT FOR GRANT OF TRADE LICENSE ALONG WITH THE RECEIPT DATED 10.06.2024.
Exhibit P8 TRUE COPY OF THE INTERIM ORDER DATED 19.03.2024 IN WP(C) NO. 10133/2024 ON THE FILES OF THIS HON'BLE COURT.
RESPONDENT EXHIBITS Annexure R7(a) True copy of the License No.JC2/2391/2024, dt.26.06.2024 for the Rock Quarrying.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 336 APPENDIX OF WP(C) 22734/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE QUARRYING LEASE ISSUED BY THE GOVERNMENT OF KERALA DATED 20- 3-2019. Exhibit P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE NO.61/2018 DATED 10-08-2018 ISSUED BY THE DISTRICT ENVIRONMENTAL IMPACT ASSESSMENT AUTHORITY, MALAPPURAM.
Exhibit P3 TRUE COPY OF THE EXPLOSIVES LICENCE NO.E/SE/KL/22/240(E 105635) ISSUED BY THE DEPUTY CHIEF CONTROLLER EXPLOSIVES DATED 25-4-2024. Exhibit P4 TRUE COPY OF THE D & O LICENCE NO.400851/RPTL20/GENERAL/2024/730/57 DATED 1-4- 2024 ISSUED BY THE PORUR GRAMA PANCHAYATH. Exhibit P5 TRUE COPY OF THE CONSENT VARIATION ORDER NO.KSPCB/MA/ICO/ 10036808/VAR/2023 DATED 19-10- 2023.
Exhibit P6 TRUE COPY OF THE NOTIFICATION ISSUED BY THE UNION OF INDIA DATED 18-1-2021.
Exhibit 7 TRUE COPY OF THE INTERIM ORDER PASSED IN WRIT PETITION(C)24580/2023 DATED 9-10-2023. Exhibit P8 TRUE COPY OF THE NOTIFICATION DATED 12-4-2022 ISSUED BY THE GOVERNMENT OF INDIA. Exhibit P9 TRUE COPY OFFICE MEMORANDUM F.NO.IA3-22/28/2022- IA.III(E 181584) DATED 13-12-2022 ISSUED BY THE 1 ST RESPONDENT.
Exhibit P10 TRUE COPY OF THE PROCEEDINGS GO(RT)NO.1257/23/ID DATED 14-12-2023 ISSUED BY THE GOVERNMENT. Exhibit P11 TRUE COPY OF THE OFFICE MEMORANDUM F.NO.IA3- 22/11/2023-IA.III(E-208230) DATED 15-3-2024. Exhibit P12 TRUE COPY OF THE CIRCULAR NO.KSPCB/98/2024-SEE-1 DATED 27-3-2024 ISSUED BY THE KERALA POLLUTION CONTROL BOARD.
Exhibit P13 TRUE COPY OF THE CIRCULAR NO. NO.KSPCB/98/2024- SEE-1 ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD DATED 27-4-2024.
Exhibit P14 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE GEOLOGIST, MANJERI DATED 26-12-2022.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 337 APPENDIX OF WP(C) 23808/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LETTER OF INTENT DATED 05.03.2024 ISSUED BY THE 3RD RESPONDENT. Exhibit P1(a) TRUE COPY OF THE QUARRYING LEASE DATED 14.11.2016 VALID TILL 06.11.2024 ISSUED TO THE PETITIONER.
Exhibit P2 TRUE COPY OF THE TRADE LICENSE DATED 28.01.2023 VALID TILL 31.03.2026 ISSUED BY THE CHADAYAMANGALAM PANCHAYAT. Exhibit P2(a) TRUE COPY OF THE CONSENT TO OPERATE DATED 03.11.2022 VALID TILL 31.05.2026 ISSUED BY THE POLLUTION CONTROL BOARD.
Exhibit P2(b) TRUE COPY OF THE EXPLOSIVE LICENSE VALID TILL 31.03.2029.
Exhibit P3 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE CERTIFICATE NO. 83/2016 DATED 01.06.2016 ISSUED BY THE 5TH RESPONDENT.
Exhibit P4 TRUE COPY OF THE ORDER DATED 16.07.2022 ISSUED BY THE 5TH RESPONDENT.
Exhibit P4(a) TRUE COPY OF THE ORDER DATED 04.08.2022 ISSUED BY THE 5TH RESPONDENT.
Exhibit P5 TRUE COPY OF THE NOTIFICATION DATED 12.04.2022 BEARING NUMBER S.O. 1807(E) ISSUED BY THE 1ST RESPONDENT.
Exhibit P6 TRUE COPY OF THE ABSTRACT OF THE MINING PLAN WHICH WAS APPROVED BY THE 4TH RESPONDENT ON 02.04.2024.
Exhibit P7 TRUE COPY OF THE LETTER DATED 02.06.2024 BEARING NO. DMG/2581/2023-M6 ISSUED BY THE 3RD RESPONDENT TO THE 4TH RESPONDENT. Exhibit P8 TRUE COPY OF THE G.O (MS) NO.
1257/2023/ID ISSUED BY THE 2ND
RESPONDENT.
Exhibit P9 TRUE COPY OF THE INTERIM ORDER DATED
14.06.2024 IN WP(C) NO. 21091/2024 ON THE FILES OF THIS HON'BLE COURT.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 338 APPENDIX OF WP(C) 30027/2024 PETITIONER EXHIBITS Exhibit P 1 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE DATED 29.7.2017 ISSUED TO THE PETITIONER BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, PALAKKAD.
Exhibit P 2 A TRUE COPY OF THE JUDGMENT DATED 5..4..2023 IN W.P.( C) 12067 OF 2023.
Exhibit P 3 A TRUE COPY OF THE MOVEMENT PERMIT DATED 1.4.2024 ISSUED TO THE PETITIONER BY THE DISTRICT GEOLOGIST, PALAKKAD.
Exhibit P 4 A TRUE COPY OF THE LETTER DATED 18.7.2024 ISSUED TO THE PETITIONER BY THE DISTRICT GEOLOGIST, PALAKKAD.
Exhibit P 5 A TRUE COPY OF THE SO NO. 1807(E) DATED 12.4.2022.
Exhibit P 6 A TRUE COPY OF THE RELEVANT PAGES OF APPROVED MINING PLAN SHOWING SCHEME OF MINING, DATED 16.8.2024.
Exhibit P 6 A TRUE COPY OF THE LETTER ISSUED BY THE [ a ] DISTRICT GEOLOGIST ,PALAKKAD TO THE PETITIONER APPROVING THE MINING PLAN DATED 16.8.2024. Exhibit P 7 A TRUE COPY OF THE EARLIER CONSENT TO OPERATE ISSUED TO THE PETITIONER DATED 21.7.2023 BY THE KERALA STATE POLLUTION CONTROL BOARD. Exhibit P 8 A TRUE COPY OF THE RECEIPT OF THE PETITIONER FOR RENEWAL OF THE CONSENT TO OPERATE ALONG WITH THE ONLINE APPLICATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 18.7.2024. Exhibit P 9 A TRUE COPY OF THE SCREEN SHORT OF THE RELEVANT PAGE OF THE PETITIONER IN THE PORTAL OF KERALA POLLUTION CONTROL BOARD DATED 27.7.2024. Exhibit P 10 A TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT IN W. P. [ C ] NO. 10133 OF 2024 DATED 19.3.2024.
Exhibit P 11 A TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT IN WP ( C) 5162 OF 2023 DATED 22.2.2023.
Exhibit P 12 A TRUE COPY OF THE OFFICE MEMORANDUM DATGED
15..3..2024 OF THE MINISTRY OF ENVIRONMENT, FOREST & CLIMATE CHANGE GOVERNMENT OF INDIA. WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 339 APPENDIX OF WP(C) 30474/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LETTER OF INTENT DATED 11.07.2023 ISSUED BY THE 3RD RESPONDENT. Exhibit P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE CERTIFICATE NO. 27/2018 DATED 27.02.2018 ISSUED BY THE 5TH RESPONDENT.
Exhibit P3 TRUE COPY OF THE NOTIFICATION DATED 12.04.2022 BEARING NUMBER S.O. 1807(E) ISSUED BY THE 1ST RESPONDENT.
Exhibit P4 TRUE COPY OF THE LETTER DATED 04.08.2023 ISSUED BY THE 4TH RESPONDENT APPROVING THE MINING PLAN ALONG WITH ABSTRACT OF THE MINING PLAN.
Exhibit P5 TRUE COPY OF THE CONSENT TO OPERATE (RENEWAL) DATED 10.06.2024 ISSUED BY THE POLLUTION CONTROL BOARD.
Exhibit P6 TRUE COPY OF THE TRADE LICENCE DATED 19.07.2024 ISSUED BY THE MAZHUVANOOR PANCHAYAT.
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED 14.06.2024 IN WP(C) NO. 21091/2024 ON THE FILES OF THIS HON'BLE COURT.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 340 APPENDIX OF WP(C) 33551/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE QUARRYING LEASE DATED 08-02- 2016.
Exhibit P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE BEARING NO. 77/SEIAA/KL/172/2013 DATED 28-12-2019. Exhibit P3 TRUE COPY OF THE MOVEMENT PERMIT BEARING NO PAT/QL/ 2015/1/MP - 27/ 2024/ 96046 DATED 10-09- 2024.
Exhibit P4 TRUE COPY OF THE S.O. NO. 1807(E) DATED 12-04- 2022 ISSUED BY THE 4TH RESPONDENT. Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF THE REVIEW OF MINING PLAN WITH SCHEME OF MINING APPROVED BY THE 1ST RESPONDENT.
Exhibit P6 TRUE COPY OF THE SCREENSHOT OF THE RELEVANT WEBPAGE OF THE PETITIONER'S PORTAL FROM THE WEBSITE OF DEPARTMENT OF MINING AND GEOLOGY. Exhibit P7 TRUE COPY OF THE ORDER DATED 21-10-2022 IN WPC NO. 33542 OF 2022 OF THIS HON'BLE COURT. Exhibit P8 TRUE COPY OF THE ORDER DATED 16-03-2023 IN WPC NO. 8124 OF 2023 OF THIS HON'BLE COURT. RESPONDENT ANNEXURES Annexure A1 THE TRUE COPY OF THE LICENSE ISSUED BY THE KONNI GRAMA PANCHAYAT DATED 23.03.2020. Annexure A2 THE COMPLAINT FILED BEFORE THE SECRETARY KONNITHAZHAM PANCHAYATH DATED 01.11.2024. Annexure A3 THE TRUE COPY OF THE NOTICE ISSUED BY THE ENVIRONMENTAL ENGINEER TO VILLAGE OFFICE KONNI THAZHAM VILLAGE DATED 07.10.2024 REGARDING THE UNAUTHORIZED CONCRETE CONSTRUCTION IN THE STREAM.
Annexure A4 THE TRUE COPY OF THE NOTICE ISSUED BY THE ENVIRONMENTAL ENGINEER TO THE SECRETARY KONNI GRAMA PANCHAYAT REGARDING THE UNAUTHORIZED CONSTRUCTION OF GATE DATED 07.10.2024. Annexure A5 THE TRUE COPY OF THE NOTICE ISSUED BY THE ENVIRONMENTAL ENGINEER TO THE PETITIONER DATED 18.10.2024 REGARDING THE FLOW OF WASTE WATER.
PETITIONER ANNEXURES Annexure Argument note.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 341 APPENDIX OF WP(C) 35708/2024 PETITIONER EXHIBITS Exhibit-P1 TRUE COPY OF THE NOC ISSUED BY THE THIRD RESPONDENT DISTRICT COLLECTOR DATED 29/12/2019.
Exhibit-P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER THROUGH THE 4TH RESPONDENT BEFORE THE 1ST RESPONDENT DATED 01/01/2020.
Exhibit -P3 TRUE COPY OF THE ORDER ISSUED BY THE 3RD RESPONDENT EXTENDING THE PERIOD OF EXHIBIT P1, DATED 01/09/2022.
Exhibit-P4 TRUE COPY OF THE LETTER OF INTENT ISSUED BY THE 1ST RESPONDENT IN FAVOUR OF THE PETITIONER DATED 18/04/2023.
Exhibit -P5 TRUE COPY OF THE EXPLOSIVE LICENSE ISSUED BY THE CHIEF CONTROLLER OF EXPLOSIVES, SOUTH CIRCLE, CHENNAI DATED 09/08/2023. Exhibit -P6 TRUE COPY OF THE APPLICATION DATED 14/09/2023 SUBMITTED BY THE PETITIONER BEFORE THE SECOND RESPONDENT.
Exhibit- P7 TRUE COPY OF THE NOC DATED 15/11/2023 ISSUED BY THE DISTRICT LEVEL CRISIS MANAGEMENT GROUP Exhibit -P8 TRUE COPY OF THE ORDER DATED 16/03/2024 ISSUED BY THE PRINCIPAL SECRETARY TO THE GOVERNMENT, REVENUE DEPARTMENT. Exhibit -P9 TRUE COPY OF THE ORDER DATED 25/03/2024 ISSUED BY THE 3RD RESPONDENT DISTRICT COLLECTOR, EXTENDING THE PERIOD OF NOC. Exhibit -P10 TRUE COPY OF THE ONLINE APPLICATION RECEIPT ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD DATED 19/06/2024. Exhibit -P11 TRUE COPY OF THE RELEVANT PAGE OF MINUTES OF THE MEETING HELD ON 28/06/2024. Exhibit -P12 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE SECRETARY, KARUNAPURAM GRAMA PANCHAYAT, DATED 28-06- 2024 FOR D&O LICENSE.
Exhibit -P13 TRUE COPY OF THE LETTER DATED 29-06-2024 SUBMITTED BY THE PETITIONER BEFORE THE KARUNAPURAM GRAMA PANCHAYATH.
Exhibit -P14 TRUE COPY OF THE COMMUNICATION ISSUED BY WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 342 THE FOURTH RESPONDENT TO THE PETITIONER DATED 14/08/2024 NOTIFYING THE APPROVAL OF ECOFRIENDLY MODIFIED MINING PLAN. Exhibit -P15 A TRUE COPY OF INTERIM ORDER OF THIS HON'BLE COURT DATED 02/09/2024 IN WPC NO. 29674/2024.
Exhibit -P16 TRUE COPY OF THE EXTRACT OF THE DECISION TAKEN BY SECOND RESPONDENT DATED NIL.
Exhibit -P17 TRUE COPY OF RELEVANT PORTION OF THE
DRAFT NOTIFICATION ISSUED BY 6TH
RESPONDENT ON 31/07/2024.
Exhibit -P18 TRUE COPY OF CADASTRAL MAP PUBLISHED BY
FIFTH RESPONDENT IN RESPECT OF
KARUNAPURAM VILLAGE DATED NIL.
Exhibit -P19 TRUE COPY OF JUDGEMENT OF HON'BLE COURT
IN WPC 31959/2017 AND CONNECTED CASES DATED 20/02/2018.
Exhibit -P20 A TRUE COPY OF CERTIFICATE DATED 18/09/2024 SUBMITTED BY DFO KOTTAYAM TO SECOND RESPONDENT.
Exhibit -P21 TRUE COPY OF INTERIM ORDER OF THIS HON'BLE COURT IN WPC 33801/2024 DATED 26/09/2024.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 343 APPENDIX OF WP(C) 40570/2024 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN PETITIONER AND THE GEOLOGIST, DATED 06/07/2020 FOR A PERIOD UPTO 05/07/2025.
EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN PETITIONER AND THE GEOLOGIST, DATED 06/07/2020 FOR A PERIOD UPTO 05/07/2025 AND ITS TYPED COPY.
EXHIBIT P2 TRUE COPY THE RELEVANT PAGES OF THE ENVIRONMENTAL CLEARANCE ISSUED BY THE 4"
RESPONDENT, DATED 11/12/2019, FOR A PERIOD UPTO 10/12/2024.
EXHIBIT P2 TRUE COPY THE RELEVANT PAGES OF THE ENVIRONMENTAL CLEARANCE ISSUED BY THE 4"
RESPONDENT, DATED 11/12/2019, FOR A PERIOD UPTO 10/12/2024.
EXHIBIT P3 TRUE COPY OF RELEVANT PAGES OF MINING PLAN, WITH THE ENDORSEMENT 'APPROVED' ON 24/09/2018 AND SHOWING THE MINEABLE RESERVES.
EXHIBIT P3 TRUE COPY OF RELEVANT PAGES OF MINING PLAN, WITH THE ENDORSEMENT 'APPROVED' ON 24/09/2018 AND SHOWING THE MINEABLE RESERVES.
EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, BEARING NO. E/SE/KL/22/274(E124593), DATED 01/03/2024 WHICH IS VALID UPTO 31/03/2029, ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES, EMAKULAM EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, BEARING NO. E/SE/KL/22/274(E124593), DATED 01/03/2024 WHICH IS VALID UPTO 31/03/2029, ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES, EMAKULAM EXHIBIT P5 TRUE COPY OF THE RELEVANT PAGE OF THE INTEGRATED CONSENT TO OPERATE RENEWAL ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 17/07/2024, VALID UPTO 05/07/2026, BEARING FILE NO. KSPCB/PL/ICO/10076201/2024.
EXHIBIT P5 TRUE COPY OF THE RELEVANT PAGE OF THE INTEGRATED CONSENT TO OPERATE RENEWAL ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 17/07/2024, VALID UPTO 05/07/2026, BEARING FILE NO. KSPCB/PL/ICO/10076201/2024 WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 344 EXHIBIT P6 TRUE COPY OF THE LICENSE ISSUED BY THE SECRETARY, ONGALLUR GRAMA PANCHAYAT, DATED 30/09/2024, WHICH IS VALID FROM 01/12/2024 TO 31/03/2025 EXHIBIT P6 TRUE COPY OF THE LICENSE ISSUED BY THE SECRETARY, ONGALLUR GRAMA PANCHAYAT, DATED 30/09/2024, WHICH IS VALID FROM 01/12/2024 TO 31/03/2025 EXHIBIT P7 TRUE COPY OF THE MOVEMENT PERMIT DATED 05/11/2024, VALID UPTO 29/11/2024 EXHIBIT P7 TRUE COPY OF THE MOVEMENT PERMIT DATED 05/11/2024, VALID UPTO 29/11/2024 EXHIBIT P8 TRUE COPY OF 8.0.NO.1807(E), DATED 12-4-2022 EXHIBIT P8 TRUE COPY OF 8.0.NO.1807(E), DATED 12-4-2022 EXHIBIT P9 TRUE COPY OF THE G.O NO. 1257/2023/1D DATED 14/12/2023, EXHIBIT P9 TRUE COPY OF THE G.O NO. 1257/2023/1D DATED 14/12/2023, EXHIBIT P10 TRUE COPY OF THE CIRCULAR ISSUED BY THE POLLUTION CONTROL BOARD DATED 05/02/2024 EXHIBIT P10 TRUE COPY OF THE CIRCULAR ISSUED BY THE POLLUTION CONTROL BOARD DATED 05/02/2024 EXHIBIT P11 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.14635/2022, DATED 08/06/2022, EXHIBIT P11 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.14635/2022, DATED 08/06/2022, EXHIBIT P12 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO. 479/2024 DATED 08/01/2024 EXHIBIT P12 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO. 479/2024 DATED 08/01/2024 EXHIBIT P13 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN WP( C) NO. 7913/2024 DATED 28/02/2024.
EXHIBIT P13 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN WP( C) NO. 7913/2024 DATED 28/02/2024.
WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 345 APPENDIX OF WP(C) 40727/2024 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN PETITIONER AND THE 1ST RESPONDENT, DATED 20/02/2015, WHICH IS VALID UPTO 19/02/2027.
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE BEARING NO.
242/SEIAA/KL/972/2014 DATED 27/11/2014 VALID FOR 5 YEARS ISSUED BY THE 5TH RESPONDENT EXHIBIT P3 TRUE COPY OF THE ORDER DATED 27/02/2020 ISSUED BY THE 5TH RESPONDENT, EXTENDING THE VALIDITY OF EXT.P2 ENVIRONMENTAL CLEARANCE FOR A PERIOD OF 5 YEARS EXHIBIT P3(a) TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE KOMPAS PORTAL, SHOWING THE VALIDITY OF ENVIRONMENTAL CLEARANCE, IE., FROM 27/02/2020 TO 27/02/2025 EXHIBIT P4 TRUE COPY OF S.0.221(E) ISSUED BY MOEF, DATED 18.01.2021, EXHIBIT P5 TRUE COPY OF THE SCREENSHOT OF FLASH MESSAGE GENERATED IN THE WEB PORTAL OF SEIAA DATED NIL EXHIBIT P6 TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN W.P.(C) NO0.18285/2022 DATED 17/06/2022 EXHIBIT P7 TRUE COPY OF THE ORDER PASSED BY THIS HON'BLE COURT IN R.P NO.1024/2023 DATED 13/10/2023 EXHIBIT P8 TRUE éOPY OF THE RELEVANT PAGES OF MINING PLAN, WITH THE ENDORSEMENT 'APPROVED' ON 09/10/2015 AND SHOWING TH MINEABLE RESERVES, EXHIBIT P9 TRUE COPY OF THE RELEVANT PAGES OF MINING PLAN, WITH THE ENDORSEMENT 'APPROVED' ON 01/07/2019 AND SHOWING THE MINEABLE RESERVES EXHIBIT P10 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, BEARING NO. E/SC/KL/22/1425(E58197), WHICH IS VALID FROM 12/01/2022 FOR A PERIOD WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 346 UPTO 31/03/2027, ISSUED BY THE DY. CHIEF. CONTROLLER OF EXPLOSIVES, ERNAKULAM EXHIBIT P11 TRUE COPY OF THE LICENSE BEARING NO.
JC2/01/2023-24 ISSUED BY THE
SECRETARY, KODIYATHUR GRAMA
PANCHAYAT, DATED 04/03/2023, WHICH IS VALID FROM 01/04/2023 TO 31/03/2028 EXHIBIT P12 TRUE COPY OF THE RELEVANT PAGES OF CONSENT TO OPERATE ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 21/04/2020, VALID UPTO 26/11/2024, BEARING FILE NO.
PCB/KKD/DO/4063/2014 EXHIBIT P13 TRUE COPY OF THE RELEVANT PAGES OF THE ONLINE APPLICATION SUBMITTED BEFORE THE 4™ RESPONDENT, DATED NIL, EXHIBIT P14 TRUE COPY OF THE PAYMENT RECEIPT ISSUED FROM THE OFFICE OF THE 4TH RESPONDENT, DATED 12/07/2024, Exhibit P15 TRUE COPY OF THE SCREEN SHOT TAKEN FROM THE ONLINE PORTAL OF THE 4TH RESPONDENT, SHOWING THE STATUS OF EXT.P13 APPLICATION EXHIBIT P16 TRUE COPY OF S.0.NO.1807(E), DATED 12-4-2022 EXHIBIT P17 TRUE COPY OF THE COVERING LETTER DATED 27/05/2024 PRODUCED ALONG THE SCHEME OF MINING, WITH THE ENDORSEMENT ‘RECEIVED ON 27/05/2024' EXHIBIT P18 TRUE COPY OF THE MOVEMENT PERMIT, DATED 06/11/2024, FOR A PERIOD UPTO 16/11/2024 EXHIBIT P19 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P. (C) NO.14635/2022, DATED 08/06/2022, EXHIBIT P20 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN WP( C) NO. 30667/2022, DATED 12/10/2022, EXHIBIT P21 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN WP( C) NO. 18873/2023 DATED 22/06/2023 WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 347 APPENDIX OF WP(C) 44547/2024 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE REPORT OF THE GROUP ON ENVIRONMENTAL ASPECTS OF QUARRYING OF MINOR MINERALS IN MARCH 2010 Exhibit P2 A TRUE COPY OF THE OFFICE MEMORANDUM DATED 24.12.2013 WAS ISSUED BY THE 1ST RESPONDENT Exhibit P3 A TRUE COPY OF THE NOTIFICATION S.O. NO. 141(E) DATED 15.01.2016 Exhibit P4 A TRUE PHOTOCOPY OF THE ORDER OF THE HON'BLE NGT IN SATENDRA PANDEY VS MOEF AND ORS IN OA NO. 186 OF 2016 Exhibit P5 A TRUE PHOTOCOPY OF THE ORDER DATED 11.12.2018 IN EA NO.55 OF 2018 IN OA 520 OF 2016 BY NATIONAL GREEN TRIBUNAL, PRINCIPAL BENCH Exhibit P6 A TRUE PHOTOCOPY OF THE OFFICE MEMORANDUM DATED 12.12.2018 ISSUED BY THE 1ST RESPONDENT.
Exhibit P7 A TRUE PHOTOCOPY OF THE NOTIFICATION SO 221(E) DATED 18.01.2021 PASSED BY THE 1ST RESPONDENT Exhibit P8 A TRUE PHOTOCOPY OF THE NOTIFICATION SO NO. 1807(E) DATED 12.04.2022 ISSUED BY THE 1ST RESPONDENT Exhibit P9 A TRUE PHOTOCOPY OF THE OFFICE MEMORANDUM DATED 13.12.2022 Exhibit P10 A TRUE COPY OF THE ORDER DATED 07.12.2022 ISSUED BY THE NATIONAL GREEN TRIBUNAL IN OA NO. 142 OF 2022 Exhibit P11 A TRUE COPY OF THE OFFICE MEMORANDUM DATED 28.04.2023 WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 348 Exhibit P12 A TRUE COPY OF THE JUDGMENT DATED 08.08.2024 IN OA 142 OF 2022 Exhibit P13 A TRUE COPY OF THE ORDER DATED 22.10.2024 PASSED BY THE NGT IN OA 370 / 2024 Exhibit P14 A TRUE PHOTOCOPY OF THE ORDER IN DIARY NO. 51295/2024 DATED 12.11.2024 BY THE APEX COURT Exhibit P15 A TRUE PHOTOCOPY OF THE RELEVANT PAGE OF THE 127TH MEETING OF THE 4TH RESPONDENT HELD ON 30-31.05.2023 Exhibit P16 A TRUE COPY OF THE CIRCULAR NO.PCB/HO/CIRCULAR/51/2019 DATED 04.05.2022 ISSUED BY THE CHAIRMAN, KERALA STATE POLLUTION CONTROL BOARD Exhibit P17 A TRUE COPY OF THE INTERIM ORDER DATED 24.10.2024 IN WPC NO.35102 OF 2024 IN FAVOR OF THE 9TH RESPONDENT Exhibit P18 A TRUE COPY OF THE INTERIM ORDER DATED 06.12.2024 ISSUED BY THIS HON'BLE COURT IN WPC 35102 OF 2024 Exhibit P19 A TRUE COPY OF THE ORDER DATED 06.12.2024 BY THE HON'BLE SUPREME COURT IN CIVIL APPEAL DIARY NO.52292 /2024 Exhibit P20 A TRUE COPY OF THE EC DATED 07.11.2017 ISSUED BY DEIAA KANNUR IN FAVOR OF THE 9TH RESPONDENT RESPONDENT ANNEXURES Annexure R10(a) TRUE COPY OF THE RELEVANT PAGES OF THE ENVIRONMENTAL CLEARANCE BEARING NO.E/2703/16/DEIAA, DATED 7-10-2017, ISSUED BY THE DEIAA, PALAKKAD TO THE 1 ST APPLICANT WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722
349
Annexure R10(b) TRUE COPY OF THE RELEVANT PAGES OF
QUARRYING LEASE DATED 1-12-2017
EXECUTED BETWEEN THE MINING & GEOLOGY DEPARTMENT AND THE 1 ST APPLICANT Annexure R10(c) TRUE COPY OF THE RELEVANT PAGES OF THE ENVIRONMENTAL CLEARANCE BEARING NO.E/2703/16/DEIAA, DATED 29-7-2017 ISSUED BY THE DEIAA, PALAKKAD TO THE 2 ND APPLICANT AND ITS TYPED COPY Annexure R10(d) TRUE COPY OF THE RELEVANT PAGES OF THE QUARRYING LEASE DATED 29-8-2017 EXECUTED BETWEEN THE MINING & GEOLOGY DEPARTMENT AND THE 2 ND APPLICANT Annexure R10(e) TRUE COPY OF THE RELEVANT PAGES OF THE ENVIRONMENTAL CLEARANCE BEARING NO.DIA/KL/PL/15/2018, DATED 13-6-2018 ISSUED BY THE DEIAA, PALAKKAD TO THE 3 RD APPLICANT Annexure R10(f) TRUE COPY OF THE RELEVANT PAGES OF THE QUARRYING LEASE EXECUTED BETWEEN THE MINING & GEOLOGY DEPARTMENT AND THE 3 RD APPLICANT Annexure R10(g) TRUE COPY OF THE RELEVANT PAGES OF THE ENVIRONMENTAL CLEARANCE BEARING NO.DIA/KL/PL/6/2017, DATED 29-7-2017 ISSUED BY THE DEIAA, PALAKKAD TO THE 4 TH APPLICANT Annexure R10(i) TRUE COPY OF THE INTERIM ORDER DATED 28-9-2022 ISSUED BY THIS HON'BLE COURT IN W.P.(C) NO. 30952/2022 TO THE 1 ST APPLICANT Annexure R10(j) TRUE COPY OF THE INTERIM ORDER DATED 21-7-2022 ISSUED BY THIS HON'BLE COURT IN W.P.(C) NO.23687/2022 TO THE 2 ND APPLICANT Annexure R10(k) TRUE COPY OF THE INTERIM DATED 12-4- 2023 ORDER ISSUED BY THIS HON'BLE COURT IN W.P.(C) NO.13226/2023 TO THE 3 RD APPLICANT WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 350 Annexure R10(l) TRUE COPY OF THE INTERIM ORDER DATED 20-12-2022 ISSUED BY THIS HON'BLE COURT IN W.P.(C) NO.41383/2022 TO THE 4 TH APPLICANT Exhibit R10(h) TRUE COPY OF THE RELEVANT PAGES OF THE QUARRYING LEASE DATED 20-9-2017 EXECUTED BETWEEN THE MINING & GEOLOGY DEPARTMENT AND THE 4 TH APPLICANT PETITIONER EXHIBITS Exhibit P21 A true photocopy of the daily order dated 29.04.2019 in MA No. 1549 of 2018 in OA No. 837 of 2018 Exhibit P22 A true photocopy of the daily order dated 23.07.2019 in MA No. 1549 of 2018 Exhibit P24 A true photocopy of the relevant pages of the National Environment Policy, 2006 published by the 1st respondent Exhibit P23 A true photocopy of the National Conservation Strategy and Policy Statement on Environment and Development, June 1992 issued by Union Government Exhibit P25 A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 22.02.2023 ISSUED BY THE SEIAA, KERALA BEFORE THE DIRECTOR, MOEF & CC ALONG WITH ITS LEGIBLE TYPED COPY Exhibit P26 A TRUE PHOTOCOPY OF THE ORDER DATED 12.11.2024 PASSED BY THE APEX COURT IN CIVIL APPEAL NO. 3799-3800 OF 2019 Exhibit P27 A TRUE PHOTOCOPY OF THE ORDER DATED 27.03.2025 PASSED BY THE APEX COURT IN CIVIL APPEAL NO. 3799-3800 OF 2019 WP(C) No. 23150 OF 2023 & Conn. Cases.
2025:KER:63722 351 RESPONDENT EXHIBITS Exhibit R14(a) TRUE COPY OF THE ORDER DATED 20/12/2022 IN WP(C) NO. 35855 OF 2022 OF THIS HON'BLE COURT.
PETITIONER EXHIBITS Exhibit P28 A true photocopy of the order dated 17.07.2018 passed by the Hon'ble Supreme Court in Civil Appeal No. 2522 of 2018 Exhibit P29 A true copy of the relevant pages in file No. File No.IA3-22/10/2022-IA.III [E-177258] of the 1st Respondent RESPONDENT ANNEXURES Annexure R1(a) A true copy of the Mine and Minerals (Development and Regulation) Amendment Act, 2015, published in the gazette of India Extraordinary dated 27.03.2015.